Section 8 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
8. Decision on the question of disqualification.
- For purposes of sections 5 and 6 if any question arises as to whether a public man has become subject to any disqualification mentioned in these sections the question shall be decided-(a)in the case of public man referred to in sub-clauses (i) and (ii) of clause (e) of section 2, in accordance with the provisions contained in section 70 of the Constitution of Jammu and Kashmir;and(b)in the case of other public man, by the prescribed authority after giving the public man an opportunity of being heard.Chapter-III Declaration of assets by Public Servants
