Section 39 in Jammu and Kashmir State Board of School Education Act, 1975
39. Alteration in the designation of a Government officer
Where any provision of this Act, or the regulation refers to any officer of Government by designation then, if that designation is altered or the office held by such officer cease to exist the reference shall be construed as reference to the altered designation, or as the case may be, to such corresponding officer as the Government may direct.
