Section 125(1) in The Constitution of Jammu and Kashmir
(1)Except as expressly provided by this Constitution every person who is a member of a civil service of the State or holds any civil post under the State holds office during the pleasure of the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.].
