Section 3 in Jammu and Kashmir Reservation Rules, 2005
3. Exclusions.
- Notwithstanding anything contained in these rules but subject to clause (o) of section 2 of the Act, the persons and their children as specified below shall also be excluded from the category of socially and educationally backward classes, namely: -(i)Permanent Residents of the State heading any Department or Organization in the Central Government;(ii)Persons having enjoyed the benefit of employment in any International Organization like, U.N.O. International Monitory Fund, World Bank and other such Organizations for a period of not less than five years;(iii)Officers of the Indian Army, Navy, Air Force and other Para-military Forces to below the rank and status of Colonel in army and other equivalent posts:Provided that in case of his/her death in harness the rule of exclusion shall not apply.Explanation: -Where a lady belonging to a Schedule Caste, Schedule Tribe or Socially and Educationally backward classes/community, is married to an officer of any of the above-referred categories, this rule shall not apply in her case.Part -IIReservation in Appointment by Direct Recruitment
