Section 133(2) in The Constitution of Jammu and Kashmir
(2)The Commission shall be consulted-(a)on all matters relating to methods of recruitment to civil services and for civil posts ;(b)on the principles to be followed in making appointments to civil services and posts and in making promotions and transfers from one service to another and on the suitability of candidates for such appointments, promotions or transfers ;(c)on all disciplinary matters affecting a person serving under the Government including memorials or petitions relating to such matters and it shall be the duty of the Commission to advise on any matter so referred to them or on any other matter which the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may refer to them :Provided that the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] may make regulations specifying the matters in which either generally, or in any particular class of cases or in any particular circumstances, it shall not be necessary for the Commission to be consulted.
