Section 3 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
3. Application of these rules.
(1)These rules shall apply to all CSLWs and other workers as defined in clause (c) and (i) of rule 2 of these rules who have been,-(a)engaged up to 17-03-2015, i. e. when powers to make such engagements were withdrawn vide Government Order No. 43-F of 2015 dated 17-03-2015 read with corrigendum issued vide No. A/Misc/2015/391 dated 20-03-2015 ;(b)engaged after 17-03-2015 up to coming into force of the rules, in accordance with the procedure laid down vide Circular No. A/Misc/2015/364 dated 17-03-2015 issued by the Finance Department.(2)These rules shall not apply to a,-(i)person engaged in any department as part time, contingent paid worker or any other worker drawing wages at rates lesser than the daily wage rates notified/sanctioned by the Government from time to time ;(ii)person engaged on a tenure post or on academic arrangement for a fixed term in any department ;(iii)person engaged in non-governmental agency or autonomous body or public sector undertaking or corporation or Government company or society or other local authority which have their own rules and regulations governing their functioning ;(iv)person retired from any State/Central Government or any Autonomous Body/Local Body/PSU in or outside the State except Ex-serviceman ; and(v)person working in any department through any Manpower/Private Placement Agency on contract or through outsourcing of services.
