Section 110(11) in The Jammu and Kashmir Goods and Services Tax Act, 2017
(11)Subject to the provisions of article 220 of the Constitution of India as applicable to the State of Jammu and Kashmir, the State President or other Members, on ceasing to hold their office, shall not be eligible to appear, act or plead before the State Bench and the Area Benches thereof where he was the State President or, as the case may be, a Member.
