Section 10(2) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010
(2)The Department shall within [upto 31st January, 2011] [Substituted 'sixty days from the commencement of this Act' by Act No. VII of 2011, dated 9.4.2011.], refer all the cases of ad hoc or contractual or consolidated appointees eligible for regularization under section 5 to the Member-Secretary for being placed before the Empowered Committee for scrutiny and verification with regard to their entitlement to regularization under this Act.
