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State of Jammu-Kashmir - Section

Section 39 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

39. Form and manner or Notification of vacancies.

- The vacancies shall be notified in writing to the concerned Special Employment Exchange, and the following particulars shall be furnished where practicable, in respect of each type of vacancy:
(1)Name and address of the employer.
(2)Telephone number of the employer if any.
(3)Nature of vacancy.
(a)Type of workers required (Designation)
(b)
(i)Description of duties.
(ii)Physical requirement i.e. job involves visual accuracy, frequent movement/walking continuous long hours sitting etc.
(c)Qualification required.
(i)Essential
(ii)Desirable.
(d)Age limits, if any,
(e)Whether women are eligible.
(4)Number of vacancies.Reserved for Physically handicapped persons:—
Orthopaedically Handicapped Visually Handicapped Hearing Handicapped
(5)Pay and allowances
(6)Place of work (name of town/village and District in which it is situated).
(7)Probable date by which the vacancy will be filled.
(8)Particulars regarding interview/ test of applicants
(a)Date of interview /test.
(b)Time of interview /test.
(c)Place of interview / test.
(d)Designation and address of the person to whom applicants should report.
(9)Whether there is any obligation or arrangement for giving preference to the physically handicapped persons in filling up the vacancies, and if so, the number of vacancies to be filled by such persons.
(10)Any other relevant information.
(2)The Vacancies shall be re-notified in writing to the appropriate Special Employment Exchange if there is any change in the particulars already furnished to the Special Employment Exchange under sub-rule (1).