Section 4 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
4. Eligibility for Regular Engagement.
(1)A CSLW shall be eligible for regular engagement under these rules on fulfillment of the following conditions that :-(i)he/she is a permanent resident of the State of Jammu and Kashmir as is defined under section 6 of the Constitution of Jammu and Kashmir ;(ii)he/she possesses minimum educational qualification of 8th standard or above ;(iii)on the date of his/her initial engagement, his/her age was within the minimum and maximum age limit as prescribed for appointment in Government Service ;(iv)he/she must have completed ten years of continuous working :Provided a seasonal worker must have completed 120 months of working in a department, in aggregate, in consecutive years with at least 6 months, in a year continuously irrespective of the total number of years in which he/she completes 120 months of seasonal service ;(v)his/her work and conduct is satisfactory and no disciplinary proceedings are pending against him/her ;(vi)he/she must be continuing in the department as on date.(2)The provisions of Article 35-A of the J&K CSRs shall apply to a CSLW in respect of the determination and the verification of age.(3)The concerned Administrative Department shall have the powers to grant relaxation in the age/qualification for regular engagement of a CSLW on case to case basis.
