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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(b) in Jammu and Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996

(b)The option must be exercised in writing in the Form as prescribed under Schedule 3 annexed to these Rules and shall have to be furnished to the proper authority i.e. Head of the Department/Office under whom he/she is working, within three months from the date of issue of this Notification.