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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in The Jammu and Kashmir Civil Servants (Removal of Doubts and) Declaration of Rights) Act, 1956

(1)No person who is a member of a civil service of the State or holds a civil post under the State shall be dismissed or removed except by the authority by which he was appointed or by an authority equal to or higher than that by which he was appointed.