Section 7 in Jammu and Kashmir Municipal Corporation Act, 2000
7. Qualifications for Councillors.
- A person shall not be qualified to be chosen as a Councillor, unless:-(a)he is a permanent resident of Jammu and Kashmir State;(b)he has attained the age of eighteen years; and(c)his name is registered as an elector in the electoral roll of any Ward in the Municipal area.
