Section 2(2) in The Jammu and Kashmir Civil Servants (Removal of Doubts and) Declaration of Rights) Act, 1956
(2)Notwithstanding that a person holding a civil post under the State holds office during the pleasure of the [Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Raiyasat'.], any contract under which a person, not being a member of a civil service of the State, is appointed to hold such a post, may, if the [Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965 for 'Sadar-i-Raiyasat'.] deems it necessary in order to secure the services of a person having special qualifications, provide for the payment to him of compensation if before the expiration of an agreed period that post is abolished or he is, for reasons not connected with any misconduct on his part, required to vacate that post.
