Section 143A(b) in The Constitution of Jammu and Kashmir
(b)the expression "remunerative political post" means any office -(i)under the Government of India or the Government of the State where the salary or remuneration for such office is paid out of the public revenue of the Government of India or Government of the State, as the case may be; or(ii)under a body, whether incorporated or not, which is wholly or partially owned by the Government of India or Government of the State, and the salary or remuneration of such office is paid by such body, except where such salary or remuneration paid com pensatory in nature]
