Section 8 in Jammu and Kashmir Civil Services Decentralization and Recruitment Act, 2010
8. Appointment to State Cadre posts.
- A person shall be eligible to the appointment to the State Cadre post only if he,-(i)is a permanent resident of the State; and(ii)possesses the prescribed qualification, eligibility and experience for the post as specified under the rules/orders regulating recruitment to such posts.
