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State of Jammu-Kashmir - Section

Section 13 in The Jammu and Kashmir Legal Services Authorities Rules, 1998

13. The number experience and qualifications of members of the District Authority.

(1)The District Authority shall consult of the following members, namely :-
(A)Ex-officio members-
(i) District and Sessions Judge Chairman
(ii) Deputy Commissioner Member
(iii) Additional District and Sessions Judge Member
(iv) Senior Superintendent of Police Member
(v) Chief Judicial Magistrate Member
(vi) President, District Bar Association Member
(B)Nominated members-
(2)Three members from amongst eminent social workers (of which at least one shall he women) who are engaged in the upliftmerit of the weaker sections of the society including Scheduled Castes and Backward Classes to be nominated by the Government in consultation with the Chief Justice of the High Court.
(3)The Assistant Commissioner (R) of the District shall be the Member-Secretary of the District Authority.