Section 5 in Jammu and Kashmir Civil Services Decentralization and Recruitment Act, 2010
5. Mode of recruitment.
(1)The appointment to District, Divisional and State Cadre posts shall be made by the competent authority on the basis of selection made by the Public Service Commission or the State Service Selection Board, as the case may be:Provided that till the State Service Selection Board is constituted under the Act, the Board constituted under the Jammu and Kashmir Subordinate Service Recruitment Rules, 1992, shall be the Board for the purposes of the Act.(2)The competent authority shall refer all the available vacancies in each cadre of service to the Public Service Commission or the State Service Selection Board, as the case may be, at least once in a year.
