Section 18 in Jammu and Kashmir Civil Services (Revised) Pay Rules, 2018
18. Overriding effect of rules.
- The provisions of the Jammu and Kashmir Civil Services Regulations, the Jammu and Kashmir Civil Services (Revised) Pay Rules, 1962, the Jammu and Kashmir Civil Services (Revised) Pay Rules, 1973, the Jammu and Kashmir Civil Services (Revised) Pay Rules, 1982, the Jammu and Kashmir Civil Services (Revised) Pay Rules, 1987, the Jammu and Kashmir Civil Services (Revised) Pay Rules, 1992, the Jammu and Kashmir Civil Services (Revised) Pay Rules, 1998, and the Jammu and Kashmir Civil Services (Revised) Pay Rules, 2009 shall not, save as otherwise provided in these rules, apply to cases where pay is regulated under these rules, to the extent they are inconsistent with these rules.
