Section 03 in Jammu and Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996
03. Consequent upon re-examination of the case in the Finance Department it has been decided that the aforesaid clarification shall and shall always be deemed to have been substituted by the following clarification :
"It is clarified that whether ex-servicemen have been/are appointed against the reserved quota or otherwise, the provisions of relevant rules for grant of benefit of Insitu Promotion shall apply in their case if otherwise eligible under the relevant provisions of In situ Promotion Rules. Army Service will not count of and only the service under the State Government will be taken in account,
