Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Entire Act]

State of Jammu-Kashmir - Section

Section 10 in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010

10. Empowered Committee.

(1)There shall be an Empowered Committee consisting of -
(i) Administrative Secretary, Finance Department : Convener
(ii) Administrative Secretary, General AdministrationDepartment : Member
(iii) Administrative Secretary of the concerned Department : Member
(iv) Director, General Accounts and Treasuries : Member
(v) Director, Codes, Finance Department : Member-Secretary
(2)The Department shall within [upto 31st January, 2011] [Substituted 'sixty days from the commencement of this Act' by Act No. VII of 2011, dated 9.4.2011.], refer all the cases of ad hoc or contractual or consolidated appointees eligible for regularization under section 5 to the Member-Secretary for being placed before the Empowered Committee for scrutiny and verification with regard to their entitlement to regularization under this Act.
(2A)[ The Empowered Committee shall not entertain any case of ad hoc, contractual or consolidated appointee after the expiry of period specified in the sub-section (2)] [Inserted by Act No. VII of 2011, dated 9.4.2011.]
(3)The Empowered Committee shall-examine such cases and notify the names of such ad hoc/contractual/consolidated employees who have been found eligible for regularization under said section 5 in respect of each Department within fifteen days period for filing of objections before the Committee.
(4)The Empowered Committee shall thereafter examine the complainants, if any, received and make appropriate recommendation(s) to the concerned administrative department with regard to regularization in respect of each case on fulfillment of the conditions specified under section 5 or rejection of the case.
(5)The concerned Administrative Department shall issue orders of regularization after seeking the approval of the Chief Minister through the Chief Secretary, in coordination.