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State of Jammu-Kashmir - Section

Section 59 in Jammu and Kashmir Wakafs Act, 2001

59. Appointment of staff.

(1)The Council may, with the prior approval of a Minister Incharge Haj and Auqaf Department appoint such officers and employees as may be required for carrying out the purposes of this Act.
(2)The method of recruitment and conditions of service of the officers and employees appointed under sub-section (1) shall be such as may be provided in the Regulations.