Section 36C(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)The Government shall make available to the Commission, -(a)an officer not below the rank of Additional Secretary to Government who shall be the Secretary to the Commission ;(b)Such other officers or employees, as may be required by the Commission from time to time :Provided that the Government may designate any officer of the Commission as Deputy Election Commissioner.
