Section 6(1)(i) in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018

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State of Jammu-Kashmir - Subsection

Section 6(1)(i) in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018

(i)in the case of a Government servant who is, on the date of such notification or, as the case may be, date of such order, out of State on leave or on deputation or foreign service or active service, the said option shall be exercised in writing so as to reach the said authority within three months of the date of his taking charge of his post in the State ; and

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State of Jammu-Kashmir - Subsection

Section 6(1)(i) in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018