Section 110 in The Constitution of Jammu and Kashmir
110. Recruitment of persons other than district judges to the judicial service.
- Appointments of persons other than district judges to the judicial service of the State shall be made by the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] in accordance with rules made by him in that behalf after consultation with the Public Service Commission and with the High Court.
