Section 2 in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Administrative Department" means the concerned department in the Civil Secretariat ;(b)"Aadhar Based Biometric Identification and Skill Profiling of CSLWs" means their online registration/uploading of information in pursuance to Government Order No. 126-F of 2016 dated 28-04-2016 ;(c)"CSLW" means a casual, seasonal or other worker who has been engaged through an appointment order or otherwise on daily rated basis for rendering casual/seasonal services in a department ;(d)"Empowered Committee" means the Committee to be constituted in the Finance Department in accordance with rule 6 of these rules ;(e)"Competent Authority" means the Government or any other authority to which the powers may be delegated ;(f)"Continuous Working" of a `CSLW' means the working of a person after his initial engagement in a department continuously without any break except on account of Holidays/Sundays and not more than two days break in a period of 90 calendar days :Provided that continuous working in respect of a seasonal worker after his initial engagement shall mean his working for at least six months continuously in a calendar year, in consecutive years without any break except on account of Holidays/Sundays and not more than two days break in a period of 90 calendar days.(g)"Department" means a Government Department ;(h)"Government" means the Government of Jammu and Kashmir.(i)"GSA" means such Casual and Other Workers, once approved for regular engagement, will be designated as "Government Services Assistant" ;(j)"Other Workers" means a/an-(i)"Daily Rated Worker" engaged through an appointment order or otherwise on daily rated basis post imposition of ban viz. 31-01-1994, for rendering daily wage services in a department ;(ii)"Hospital Development Fund (HDF) and Local Fund Workers" engaged through an appointment order or otherwise on consolidated honorarium and paid from Hospital Development Fund/Local Funds, for rendering services in a department ;(iii)"Left-out Ad hoc/Contractual/Consolidated Worker" engaged through an appointment order or proper Government authorization on ad hoc/contract or consolidated basis for rendering service in a department who does not fulfill the eligibility criteria prescribed under the Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 for regularization ;(iv)"NYCs and Land Donors" to be engaged as per procedure laid down under Rule 11 of these rules ;(v)"Seasonal Worker" engaged through an appointment order or otherwise engaged on need basis for rendering seasonal services in a department ;(k)"Rules" mean the Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017 ;(l)"Skilled Worker" for the purpose of these rules means a worker performing a job which requires special skills, training etc. and the person should be having a valid technical qualification certificate issued by an ITI or a Government recognized Institute.(m)"Wages" means remuneration paid/payable to a person engaged by a department for rendering casual/seasonal/daily rated or consolidated services at notified rates by debit to any scheme, project, wages, office expenses or contingencies.
