Section 15 in Jammu and Kashmir Public Services Guarantee Rules, 2011
15. Payment of compensation
- In the case of order of payment of compensation to the applicant under section 13, the second appellate authority shall order to make payment within thirty days:Provided that whenever revision is filed against the order of second appellate Authority, the period of thirty days for payment of compensation shall be reckoned from the date of passing of order by the revisional authority.
