Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 140(1) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(1)The Chairperson shall be appointed from amongst persons who are holding or have held a post not below the rank of Principal Secretary to Government and have adequate knowledge of, or experience in, or have shown capacity in dealing with, problems relating to engineering, finance, commerce, economics, law, admin-istration or management.