Section 3(1) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
(1)These rules shall apply to all CSLWs and other workers as defined in clause (c) and (i) of rule 2 of these rules who have been,-(a)engaged up to 17-03-2015, i. e. when powers to make such engagements were withdrawn vide Government Order No. 43-F of 2015 dated 17-03-2015 read with corrigendum issued vide No. A/Misc/2015/391 dated 20-03-2015 ;(b)engaged after 17-03-2015 up to coming into force of the rules, in accordance with the procedure laid down vide Circular No. A/Misc/2015/364 dated 17-03-2015 issued by the Finance Department.
