Section 4 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
4. Term of office of Members.
(1)Save as otherwise provided by or under this Act, a Member of State Co-ordination Committee nominated under clauses (f) and (h) of sub-section (2) of section 3 shall hold office for a term of three years from the date of his nomination:Provided that such a member shall, notwithstanding the expiration of his term, continue to hold the office until his successor enters upon his office.(2)The term of office of an ex-officio Member shall come to an end as soon as he ceases to hold the office by virtue of which he was so nominated.(3)The Government may, if it thinks fit, remove any member nominated-under clause (f) or clause (h) of sub-section (2) of section 3 before the expiry of his term of office after giving him a reasonable opportunity of showing cause against the same.(4)A member nominated under clause (f) or clause (h) of sub-section (2) of section 3 may, at any time, resign his office by writing under his hand addressed to the Government and the seat of the said member shall thereupon become vacant.(5)A casual vacancy in the State Co-ordination Committee shall be filled by a fresh nomination and the person nominated to fill the vacancy shall hold office only for the remainder of the term for which the member in whose place he was so nominated.(6)A member nominated under clause (f) and clause (h) of sub-section (2) of section 3 shall be eligible for renomination.(7)A member nominated under clause (f) or clause (h) of sub-section (2) of section 3, shall receive such allowances, as may be prescribed by rules under this Act.
