Section 4 in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
4. Term of Office of Chairperson and Members, meeting of Board, etc.
(1)The Chairperson or a Member shall hold office for a term of three years from the date of his appointment or until his successor is duly appointed, whichever is longer :Provided that no person shall hold office as the Chairperson or other non-official Member after he/she, has attained the age of seventy-five years in case of Chairperson and seventy years is in case of non-official members, respectively.(2)The conditions of service of the Chairperson and other Members shall be such as may be prescribed.(3)A casual vacancy in the Board shall be filled in accordance with the provisions of section 3 and a person appointed shall hold office only for the remainder of the term for which the member, in whose place he was appointed, would have held that office.(4)Before appointing any person as the Chairperson or a Member, the Government shall satisfy that the person does not and will not, have any such financial or any other interest, as is likely to affect prejudicially his function as such member.(5)No Member of the Board shall be a beneficiary of the Trust during the period such Member holds the office.(6)The Board shall meet at least once in three months at such time and place as may be determined by the Board by regulations and shall observe such rules of procedure in the transaction of business at a meeting as may be prescribed.(7)The Chairperson, if for any reason is unable to attend the meeting of the Board, any member elected by the Members present from amongst themselves at the meeting, shall preside over the meeting.(8)All questions which come up before any meeting of the Board shall be decided by a majority of votes of the Members present and voting, and in the event of an equality of votes, the Chairperson, or in his absence, the person presenting shall have a second or casting vote.(9)The Government may prescribe Honorarium and TA rates for the Chairperson and Members of the Boards and to enable them to attend meetings of the Board.
