Section 124 in The Constitution of Jammu and Kashmir
124. Recruitment and conditions of service of persons serving the State.
- Subject to the provisions of this Constitution, the Legislature may by law regulate the recruitment, and conditions of service of persons appointed, to public services and posts in connection with the affairs of the State:Provided that it shall be competent for the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] or such person as he may direct, to make rules regulating the recruitment, and the conditions of service of person appointed, to such services and posts until provision, in that behalf is made by or under an Act of the Legislature under this section and any rules so made shall have effect subject to the provisions of any such Act.
