Section 11(2) in The Jammu and Kashmir Protection of Human Rights Act, 1997
(2)[ The Government may, on the basis of selection made by a Committee, appoint such other administrative, technical and scientific staff for the Commission, as it may consider necessary. The Committee shall consist of such officers as the Government may appoint ex-officio in this behalf.] [Sub-section (2) substituted by Act No. XXVII of 2002, section 4.]
