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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010

(3)The Empowered Committee shall-examine such cases and notify the names of such ad hoc/contractual/consolidated employees who have been found eligible for regularization under said section 5 in respect of each Department within fifteen days period for filing of objections before the Committee.