Section 3(2) in The Jammu and Kashmir Civil Servants (Removal of Doubts and) Declaration of Rights) Act, 1956
(2)Until other provision is made in this behalf under this Act, all rules, regulations, orders and notifications in force immediately before the commencement of this Act and applicable to any public service or any post which continues to exist after the commencement of this Act as service or post under the State shall continue in force so far as consistent with the provisions of this Act.
