Section 3(2) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
(2)These rules shall not apply to a,-(i)person engaged in any department as part time, contingent paid worker or any other worker drawing wages at rates lesser than the daily wage rates notified/sanctioned by the Government from time to time ;(ii)person engaged on a tenure post or on academic arrangement for a fixed term in any department ;(iii)person engaged in non-governmental agency or autonomous body or public sector undertaking or corporation or Government company or society or other local authority which have their own rules and regulations governing their functioning ;(iv)person retired from any State/Central Government or any Autonomous Body/Local Body/PSU in or outside the State except Ex-serviceman ; and(v)person working in any department through any Manpower/Private Placement Agency on contract or through outsourcing of services.
