Section 90(2)(b) in The Jammu and Kashmir Reorganisation Act, 2019

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2)(b) in The Jammu and Kashmir Reorganisation Act, 2019

(b)if he is deemed to have been allocated to the Union in connection with the administration of the successor Union territory, shall be deemed to have been rendered in connection with the affairs of the Union, for the purposes of the rules regulating his conditions of service.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 90(2)(b) in The Jammu and Kashmir Reorganisation Act, 2019