Section 2(1) in The Jammu and Kashmir Civil Servants (Removal of Doubts and) Declaration of Rights) Act, 1956
(1)Every person who is a member of a civil service of the State or holds any civil post under the State, holds and shall always be deemed to have held office during the pleasure of the [Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Raiyasat'.],
