Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(b) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 (b)"ad hoc appointee" means a person who has been appointed on ad hoc basis against any post under the Government ;
