Section 2(j) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017
(j)"Other Workers" means a/an-(i)"Daily Rated Worker" engaged through an appointment order or otherwise on daily rated basis post imposition of ban viz. 31-01-1994, for rendering daily wage services in a department ;(ii)"Hospital Development Fund (HDF) and Local Fund Workers" engaged through an appointment order or otherwise on consolidated honorarium and paid from Hospital Development Fund/Local Funds, for rendering services in a department ;(iii)"Left-out Ad hoc/Contractual/Consolidated Worker" engaged through an appointment order or proper Government authorization on ad hoc/contract or consolidated basis for rendering service in a department who does not fulfill the eligibility criteria prescribed under the Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 for regularization ;(iv)"NYCs and Land Donors" to be engaged as per procedure laid down under Rule 11 of these rules ;(v)"Seasonal Worker" engaged through an appointment order or otherwise engaged on need basis for rendering seasonal services in a department ;
