Section 6 in Jammu and Kashmir Civil Services Decentralization and Recruitment Act, 2010
6. Appointment to District Cadre posts.
- A person shall be eligible to the appointment to a District Cadre post only if he, -(i)is a permanent resident of the State;(ii)is a resident of the concerned district; and(iii)possesses the prescribed qualification, eligibility and experience for the post as specified under the rules/orders regulating recruitment to such posts.
