Section 10 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
10. Ban on future engagements.
(1)The orders issued vide Government Order No. 43-F of 2015 dated 17-03-2015, read with corrigendum issued vide No. A/Misc/2015/391 dated 20-03-2015, regarding the withdrawal of powers from Administrative Departments to engage casual labourers, shall continue to remain in force.(2)Notwithstanding anything contained in sub-rule (1), any new engagement of a CSLW in any department can only be made with the prior approval of the Chief Minister through the Finance Department.
