Section 3 in Jammu and Kashmir Civil Services Decentralization and Recruitment Act, 2010
3. [ Applications of the Act. [Substituted by Jammu and Kashmir Act No. 26 of 2018, dated 26.11.2018.]
- The provisions of the Act shall apply to, -(a)all the gazetted and non-gazetted posts borne on the establishment of any Department or Service of the Government ; and(b)Class-IV posts borne on the establishment of any Department or Service of the Government or any Government company, organization and body substantially owned or controlled by the State :Provided that the provisions of this Act shall not apply to, -(i)the posts for which any special procedure is laid down under any enactment of the State Legislature ; and(ii)such other posts as may be excluded from the operation of the Act by the notification issued by the Government in this behalf from time to time.]
