Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(e) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017

(e)Periodical hike in remuneration. - A "Government Services Assistant" shall be entitled to a higher remuneration in the manner as indicated hereinabove as per the rule 8(i)(a) on completion of 15/20 years of casual/seasonal/regular service taken together.