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State of Jammu-Kashmir - Section

Section 6 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017

6. Empowered Committee.

(1)There shall be an Empowered Committee in the Finance Department comprising of the following, to recommend the creation of commensurate positions called "Government Services Assistant" (GSA) after proper scrutiny of proposals from the concerned departments :-
(i) Administrative Secretary, FinanceDepartment Chairman
(ii) Administrative Secretary of the concerneddepartment or representative not below the rank of SpecialSecretary Member
(iii) Administrative Secretary, GeneralAdministration Department or representative not below the rank ofSpecial Secretary Member
(iv) Administrative Secretary, Law, Justice andParliamentary Affairs or representative not below the rank ofSpecial Secretary Member
(v) Director (Codes), Finance Department Member-Secretary
(2)The Committee shall be serviced by the Finance Department.
(3)The Member-Secretary of the Committee shall place cases of CSLWs before the Committee which are registered with the Finance Department and particulars whereof have been uploaded on the relevant NIC portal for Aadhar Based Biometric Identification and Skill Profiling of CSLWs.
(4)The Committee shall also consider the cases of such bona fide CSLWs whose names could not be registered on the relevant NIC portal ; after the Administrative Department concerned gives valid, justifiable and cogent grounds of their non-inclusion.
(5)The Committee shall recommend creation of a position(s) of "GSA" strictly keeping in view the eligibility criteria for the CSLW prescribed under these rules.
(6)The required number of positions of "GSA" shall be created by each Administrative Department on the recommendations of the Empowered Committee.
(7)The concerned Administrative Department shall issue necessary orders for regular engagement of a CSLW as "GSA" after the Finance Department conveys the recommendations of the Empowered Committee to the said department.