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State of Jammu-Kashmir - Section

Section 9 in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988

9. Constitution of Advisory Board.

(1)The Government shall, whenever necessary, constitute an Advisory Board for the purposes of this Act.
(2)Such Board shall consist of the Chairman, who is or has been a judge of the Court, and two other members who are or have been qualified to be appointed as judges of High Court.
(3)[ The Chairman and the other Members of the Board shall be appointed by the Government on the recommendations of the Search-cum- Selection Committee consisting of the following : -
(a) Chief Secretary ........ Chairman
(b) Administrative Secretary, Home Department........ Member
(c) Administrative Secretary, Department of Law,Justice and Parliamentary Affairs ........ Member:
Provided that no sitting Judge of the High Court or the sitting District and Sessions Judge shall be appointed as Chairman or Member of the Board except in consultation with the Chief Justice of High Court.
(4)Nothing in sub-section (3) shall prevent the Government from appointing Chairman and Members of the Advisory Board constituted under section 14 of the Jammu and Kashmir Public Safety Act, 1978 from being appointed as Chairman and Members under section 9 of this Act for discharging functions under the provisions of this Act.] [Substituted by Governor Act No. 33 of 2018, dated 7.12.2018.]