Section 11(2) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
(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.
