Section 2(b) in Jammu and Kashmir School Education Rules, 2010
(b)"Competent authority" in these rules shall mean(i)Administrative Department for Elementary Teachers Training Institutes/Nursery Teachers Training(ii)Administrative Secretary to Government School Education Department for Classes 9th to 12th(iii)Director School Education, Kashmir/Jammu for Classes 6th to 8th, within their respective jurisdictions; and(iv)Chief Education Officer of the District for Classes upto 5th within his area of jurisdiction.
