Section 3(2) in Jammu and Kashmir Reservation Act, 2004
(2)[ Notwithstanding anything to the contrary contained in any law for the time being in force, any person appointed against any available vacancy on the basis of his being a resident of backward area or an area adjoining [Actual Line of Control or International Border] [Inserted by Act No. III of 2009, w.e.f. 5th March, 2008.] shall serve in such areas for a period of not less than seven years:Provided that in case the post against which he has been appointed is not available in such area, he shall be posted in the nearest adjacent backward area, or the nearest adjacent Line of Actual Line of Control, as the case may be.
