Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(d) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010

(d)"competent authority" means the authority having power to make appointment on ad hoc or contractual or consolidated basis under rules governing the service or post ;