Section 11(1) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018
(1)The Government may, by notification, appoint an officer not below the rank of Additional Secretary to the Government from the Department of Law, Justice and Parliamentary Affairs, as the Secretary of the Commission and Government shall make available to the Commission such other officers and employees as may be necessary for the efficient performance of its functions of the Commission under this Act :Provided that staff appointed for State Commission for Women constituted under the Jammu and Kashmir State Commission for Women Act, 1999 shall be deemed to have been appointed as staff of the Commission.
