Section 11 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
11. Engagement of other workers. - The engagement of other workers viz. NYCs and Land Donors shall be regulated in the following manner .
-(a)NYCs. - (1) An NYC worker shall initially be re-engaged on the wages as were paid to him/her immediately before his/her disengagement. The orders of his/her re-engagement shall be issued by the Youth, Services and Sports Department.(2)An NYC worker shall be entitled to regular engagement strictly on the pattern of a CSLW on the completion of prescribed period of continuous service, alter clubbing his/ her service rendered earlier as NYC worker.(b)Land Donors. - (1) The land donors who have donated their land free of cost to the Government, shall be eligible for engagement as Casual Workers on the recommendations of a Committee to be constituted in the concerned Administrative Departments, and to be headed by the Administrative Secretary concerned.(2)The Administrative Department shall issue orders of engagement in favour of the applicants.(3)The engagement orders shall be issued subject to fulfillment of following conditions :-(i)The cases of land donors as have donated the land after 31-12-2001 up to coming into force of these rules only shall be considered ;(ii)Land has not been given in charity or land compensation has been received by the land owner ;(iii)The minimum land donation qualifying for this benefit shall be one kanal of proprietary land ; and(iv)The land donated should be legally mutated in favour of the State Government and its documentary proof must be available with the land donor.(c)Left out Ad hoc/Contractual/Consolidated Workers. - (1) Such workers as are not entitled to regularization under the provisions of the Jammu and Kashmir Civil Services (Special Provisions) Act, 2010, shall also be considered for regular engagement at par with casual, seasonal and daily rated workers subject to fulfillment of prescribed eligibility criteria.(d)Hospital Development Fund (HDF) and Local Fund Workers. - These rules shall mutatis mutandis apply to these workers subject to fulfillment of the prescribed eligibility criteria. However, they shall continue to be paid from Hospital Development Funds (HDF)/Local Funds as the case may be, and the enhancement of their remuneration shall be subject to the availability of resources in the respective funds.
