Section 40 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
40. Time limit for the notification of vacancies.
(1)Vacancies required to be notified to the local Special Employment Ex-change, shall be notified at least thirty days before the date on which applicants will be interviewed or tested, where interviews or tests are held, or the date on which vacancies are intended to be filled, if no, interviews or tests are held.(2)Vacancies required to be notified to the Special Employment Exchange notified under sub-rule (1) of rule 38 shall be notified at least four weeks before the date on which applicants will be interviewed or tested, where interviews or tests are held or the date on which vacancies are intended to be filled, if no interviews or tests are held.(3)An employer shall furnish to the concerned Special Employment Exchange the results of Selection within 15 days from the date of selection.
