Section 11(1) in The Jammu and Kashmir Civil Services (Special Provisions) Act, 2010
(1)Any person aggrieved of the recommendation(s) made by the Empowered Committee under sub-section (4) of section 10 on account of being left out may prefer an appeal within 30 days from the date of recommendation by Empowered Committee before the Chief Secretary or any other officer nominated by him.
