Section 5 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
5. Date of effect of regular engagement.
(1)A CSLW shall be entitled to regular engagement after completing 10 years of continuous service with effect from 1st January, of the year following which he completes the prescribed period of regular engagement.(2)Notwithstanding anything contained in sub-rule (1), a seasonal worker shall be entitled to regular engagement after rendering continuous service of 120 months as defined under these rules with effect from 1st January, of the following year in which he/she completes the prescribed period of seasonal service.
