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State of Jammu-Kashmir - Section

Section 6 in The Jammu and Kashmir Legal Services Authorities Rules, 1998

6. Conditions of service of Executive Chairman in case of retired Judge.

- Where the Executive Chairman is a retired Judge of the High Court, his terms and conditions of service be such as are specified by the Government, as may be applicable to the retired Judges of the High Court appointed on Commissions or Committees.