Section 22 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
22. Qualifications of Chairperson and Members of Authority .
- The Chairperson and other Members of the Authority shall be appointed by the Government on the recommendations of a Selection Committee consisting of the Chief Justice of the High Court or his nominee, the Chief Secretary of the State, the Secretary of the Department dealing with Housing and the Law Secretary, in such manner as may be prescribed, from amongst persons having adequate knowledge of and professional experience of atleast twenty years in case of the Chairperson and fifteen years in the case of the Members in urban development, housing, real estate development, infrastructure, economics, technical experts from relevant fields, planning, law, commerce, accountancy, industry, management, social service, public affairs or administration :Provided that a person who is, or has been, in the service of the Government shall not be appointed as a Chairperson unless such person has held the post of Principal Secretary in the State Government or any equivalent post in the Government :Provided further that a person who is, or has been, in the service of the Government shall not be appointed as a member unless such person has held the post of Secretary to the State Government or any equivalent post in the Government.
