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State of Jammu-Kashmir - Act

Jammu and Kashmir Reservation Rules, 2005

JAMMU & KASHMIR
India

Jammu and Kashmir Reservation Rules, 2005

Rule JAMMU-AND-KASHMIR-RESERVATION-RULES-2005 of 2005

Published on 21 October 2005
Commenced on 21 October 2005
[This is the version of this document from 21 October 2005.]
[Note: The original publication document is not available and this content could not be verified.]

Jammu and Kashmir Reservation Rules, 2005Published vide Social Welfare Department Notification SRO-294, dated 21st October, 2005In exercise of the powers conferred by section 23 of the Jammu and Kashmir Reservation Act, 2004, section 22 of J&K Persons with Disabilities Act, 1998 and all other relevant provisions of the law in this behalf, the Government hereby makes the following rules :-

1. Short title and commencement.

(1)These rules may be called the Jammu and Kashmir Reservation Rules, 2005.

(2)[ They shall come into force from the date of their publication in the Government Gazette] [Published in Government Gazette dated 21st October, 2005.].

2. Definitions.

- In these rules, unless the context otherwise requires,

(i)"Act" mean the Jammu and Kashmir Reservation Act, 2004;

(ii)"Annexure" mean the Annexure to these rules;

(iii)"Areas adjoining the Actual Line of Control" mean the areas declared as such vide SRO-394 dated 5-9-1981 read with notification SRO-272 dated 3-7-1982 and SRO 271 dated 22-8-1988 as amended from time to time, forming Annexure - "A" to these rules;

(iv)"Available seats" means seats against which admissions are to be made in respect of a course in professional institutions, as hereinafter defined;

(v)"Backward Area" mean the villages/areas declared as socially and educationally backward vide SRO-394 dated 5-9-1981 read with notification SRO 272 dated 3-7- 1982 and SRO-271 dated 22-8-1988 as amended from time to time, forming Annexure - "B" to these rules;

(vi)"Candidates possessing outstanding proficiency in sports" mean a sports person as defined under the Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996, as amended from time to time, forming Annexure-"C" to these rules;

(vii)"Children" mean the direct decedents but shall not include grandchildren;

(viii)"Children of Defence Personnel" mean the children of those Permanent Residents of the State who are serving in Army, Navy or Air Force or having served as such and had been honourably discharged or retired and have not come to any adverse notice for any criminal or anti-national activity;

(ix)"Children of Para-military Forces and State police personnel" mean the children of those permanent Residents of the State who are members of the para-military forces or Police Service in the State or have retired from the said services and have not come to any adverse notice for any criminal or anti-national activity;

(x)"Ex-servicemen" means a permanent Resident of the State who has served in Army, Navy or Air Force and has been honourably discharged and has not come to notice for any criminal or anti-national activity;

(xi)"Form" mean the form appended to these rules;

(xii)"Rules" mean the Jammu and Kashmir Reservation Rules, 2005;

(xiii)"Select List" mean the list of the candidates finally selected by the selection authority for appointment or promotion to any particular service, category class or grade, as the case may be;

(xiv)"selection authority" mean authority competent to make selection/ promotion to the vacant posts;

(xv)"Weak and under privileged classes" mean the classes declared as such vide SRO-394 dated 5-9-1981 read with SRO-272 dated 3-7-1982 and SRO-316 dated 18-7-1984, forming Annexure -"D" to these rules; and

(xvi)the terms and expressions used in these rules, but not defined therein, shall have the same meaning as assigned to them respectively in the Jammu and Kashmir Reservation Act, 2004.

3. Exclusions.

- Notwithstanding anything contained in these rules but subject to clause (o) of section 2 of the Act, the persons and their children as specified below shall also be excluded from the category of socially and educationally backward classes, namely: -

(i)Permanent Residents of the State heading any Department or Organization in the Central Government;

(ii)Persons having enjoyed the benefit of employment in any International Organization like, U.N.O. International Monitory Fund, World Bank and other such Organizations for a period of not less than five years;

(iii)Officers of the Indian Army, Navy, Air Force and other Para-military Forces to below the rank and status of Colonel in army and other equivalent posts:

Provided that in case of his/her death in harness the rule of exclusion shall not apply.Explanation: -Where a lady belonging to a Schedule Caste, Schedule Tribe or Socially and Educationally backward classes/community, is married to an officer of any of the above-referred categories, this rule shall not apply in her case.Part -IIReservation in Appointment by Direct Recruitment

4. Reservation in Direct Recruitment.

- Except as otherwise provided in these rules, available vacancies shall be reserved for direct recruitment in each service, class, category and grade in favour of permanent residents of the State belonging to any of the below mentioned categories which shall, as nearly as possible, constitute the percentage of available vacancies shown against each: -

(a)	Scheduled Castes	8%
(b)	Scheduled Tribes	10%
(c)	Socially and Educationally BackwardClasses (other than Scheduled Castes and Scheduled Tribes:—(i) Weak and under privileged Classes (socialcaste)(ii)Residents of areas adjoining Line of Actual Control(ALC)(iii)Residents of backward areas	2%3%20%
(d)	Ex-servicemen	6%	Horizontal Reservation
(e)	Physically Challenged Persons	3%

Explanation (A): The horizontal reservation to the extent of 6% of the available vacancies shall be provided to the Ex-servicemen against such posts only where the maximum of the pay scale does not exceed Rs.10,500/-Explanation (B): -For purposes of clause (d) and (e), the horizontal reservation means the reservations which would cut across the vertical reservation (what is called interlocking reservation) and the person selected against the physically challenged quota will have to be placed in the appropriate category viz if he/she belongs to the scheduled caste category, he/she will be placed in that quota by making the necessary adjustment and similarly if he/she belongs to the open competition category, he/she will be placed in that category.Explanation (C): -For the purposes of clause (e) reservations in recruitment shall be available for physically challenged persons for services and posts specified under section 22 of the Jammu and Kashmir Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998 to the extent specified therein. i.e;

(i)	Blindness or low vision	….	1%
(ii)	Hearing impairment	…..	1%
(iii)	Loco motor disability orCerebral Palsy	…..	1%

5. Roster for direct recruitment

(1) With a view to giving effect to the reservation here in before provided in this part, the appointing authority shall, in respect of each service, class, category and grade in the services and posts under the State, maintain a roster of 100 vacancies in the form given hereinafter:

1. Open competition

2. Backward area

3. Scheduled Caste

4. Open competition

5. Open competition

6. Scheduled Tribe

7. Backward areas

8. Open competition

9. Open competition

10. Line of actual control

11. Open competition

12. Backward areas

13. Open competition

14. One competition

15. Scheduled Caste

16. Scheduled Tribe

17. Backward area

18. Open competition

19. Open competition

20. Open competition

21. Open competition

22. Backward area

23. Open competition

24. Open competition

25. Open competition

26. Scheduled tribe

27. Scheduled Caste

28. Backward area

29. Open competition

30. Open competition

31. Open competition

32. Open competition

33. Backward area

34. Open competition

35. Open competition

36. Scheduled tribe

37. Open competition

38. Backward area

39. Scheduled caste

40. Open competition

41. Open competition

42. Open competition

43. Backward area

44. Open competition

45. Line of Actual Control

46. Scheduled tribe

47. Open competition

48. Backward area

49. Social Castes

50. Open competition

51. Scheduled caste

52. Open competition

53. Backward area

54. Open competition

55. Open competition

56. Scheduled tribe

57. Open competition

58. Backward area

59. Open competition

60. Open competition

61. Open competition

62. Open competition

63. Scheduled caste

64. Backward area

65. Open competition

66. Scheduled tribe

67. Open competition

68. Open competition

69. Backward area

70. Open competition

71. Open competition

72. Open competition

73. Open competition

74. Backward area

75. Scheduled Caste

76. Schedule tribe

77. Open competition

78. Open competition

79. Backward area

80. Line of Actual Control

81. Open competition

82. Open competition

83. Open competition

84. Backward area

85. Open competition

86. Scheduled tribe

87. Open competition

88. Open competition

89. Scheduled caste

90. Backward area

91. Open competition

92. Open competition

93. Open competition

94. Open competition

95. Backward area

96. Scheduled tribe

97. Open competition

98. Social caste

99. Open competition

100. Backward area

(2)The roster shall be maintained as a running account from year to year and will start at the commencement of a year at the point following the point which was utilized at the end of the previous year:Provided that where the last point utilized in the preceding year was a reserved point and was treated as un-reserved for want of a suitable candidate from the reserved class, the first point to be started as aforesaid shall be the reserved point:Provided further that where, on any occasion of selection in any year, a reserved vacancy is treated as un-reserved for want of a suitable candidate from the reserved category, the succeeding un-reserved vacancy shall on the next occasion of selection in that year be treated as reserved.

(3)The roster register shall be maintained as per the details given in Annexure-E.

6. Custody and Maintenance of roster.

- The responsibility for custody, maintenance and updating the roster shall be as under: -(a)For State Cadre posts, the roster shall be maintained by the cadre controlling authority, which shall ordinarily be the administrative Department in the Government:Provided that the Administrative Department concerned may, with prior concurrence of the Social Welfare Department, authorize Head of the Department concerned to maintain roster;(b)For 'Divisional Cadre' the roster shall be maintained by the Head of the Department concerned or the appointing authority separately for each Division;(c)For District Cadre posts, the roster shall be maintained by the Head of the Department and a copy thereof shall be kept with the District Officer concerned at the District level. It shall be the duty of the Head of the Department to ensure that both the roster and its copy are verified and countersigned by himself and the Concerned District Officer, at least once in each year whether or not a recruitment process takes place during this period;(d)For services to which direct recruitment takes place through Combined Competitive Examination, the General Administration Department shall maintain a separate roster for each service and the Cadre Controlling Authority of each such service shall also maintain and update the roster for the service. Such Departments shall furnish to the General Administration Department break-up of the vacancies to be filled by direct recruitment at a selection.

(2)While the roster shall be maintained in accordance with rule 5, it shall be the responsibility of every selection agency to send a return as per the Annexure-F to the Social Welfare Department on the day it notifies the recommendation for appointment:Provided that the rosters for appointment by direct recruitment existing as on commencement of these rules shall continue to be operated in the manner prescribed.

(3)[ It shall be the duty of the Liaison Officer of the department (as provided in the Rule 26 sub-rule (3) to maintain the roster for services for which the department is the cadre controlling authority and non- maintenance of roster by the Liaison Officer shall be considered as "misconduct" as provided in Rule 3 (1) of the Jammu and Kashmir Government Employees (Conduct) Rules and for such misconduct he shall be liable for any of the penalties from (I) to (VI) as provided under rule 30 of the Jammu and Civil Services (Classification, Control and Appeal) Rules, 1956.] [Sub-rule(3) inserted by SRO 144, dated 28.5.2008.]

7. Preparation of the Select List.

(1)The selection authority shall draw up, in order of merit, a consolidated list of all the eligible candidates irrespective of class to which they belong. The list shall show classification of the candidates category wise.

(2)The selection authority shall then prepare from out of the first list, a second list containing the names of candidates equal in number to the total number of un-reserved vacancies to be filled up, arranging them in order of merit, commencing with the first name in the first list (hereinafter called second list). If there are no reserved vacancies, then the second list shall constitute the select list subject only to the provisions of sub-rule (6) and (7).

(3)If there are reserved vacancies as well, the selection authority shall next prepare from out of the portion of the first list remaining after excluding the portion corresponding to the second list, a third list containing the names separately of as many candidates, from each of the categories, as the number of vacancies respectively reserved for them arranging the candidates from each category in order of their inter se merit (hereinafter called third list). The said third list added to the said second list shall in such case constitute the select list, subject only to the provisions of sub-rule (6) and sub-rule (7).

(4)[ If in the case of any of the aforesaid categories, the number of candidates belonging to such category in the third list falls short of the number of vacancies reserved for it, the remaining reserved vacancies for such category shall be treated as backlog and the procedure as provided under section 5 of the reservation Act shall be followed.] [Recast by SRO 144, dated 28.5.2008.]

(5)If, there are reserved vacancies alone against which selection is to be made, the selection authority shall invite applications from the members belonging only to that class for whom the said vacancies are meant. It shall then draw up a list of the candidates in order of merit, out of which shall be prepared another list containing names of the candidates equal in number to the number of the reserved vacancies arranged in order of merit commencing from the first name in the initial list mentioned above. The list so prepared shall constitute the select list for these reserved vacancies subject only to the provisions of sub-rule (6) and sub-rule (7).

(6)Notwithstanding anything to the contrary contained in sub-rules (1) to (5), the selection authority shall provide horizontal reservation to the extent specified under rule 4 to the candidates falling under the categories ex-servicemen and, physically challenged persons while preparing the roster under the said sub-rules.

(7)The list as finally settled by conforming to sub-rule (1) to (5) above shall constitute the list of candidates finally selected for appointment to any particular service, class, category or grade, as the case maybe, for which such selection is made at a time.

(8)For purposes of services to which Combined Competitive Examination is conducted, the reserved category candidates if selected against open merit vacancies may also be considered for allotment of services allocable to their respective category as per their inter-se-merit/own preference and the resultant left over vacancies in the services in open merit shall be allotted to,those reserved category candidates only, as per merit-aim-preference, against whose vacancies the reserved category candidates qualifying in the open merit are considered:Provided that physically challenged candidates shall be considered for selection in the services and against the posts identified for their respective categories in terms of Government Order No. 62-SW of 2001 dated 13.03.2001 and in accordance with their merit-cum-preference, if otherwise found suitable for selection.

8. Outstanding Sports Persons.

- Nothing contained in these rules shall bar the appointment of outstanding sports persons against the direct quota in terms of the Jammu and Kashmir (Appointment of Outstanding Sports Persons) Rules 1998, forming Annexure "G" to these rules.Part -IIIReservation in Appointment by Promotion

9. Reservation in Promotion.

- The available vacancies to the extent specified hereinafter shall be reserved in any service, class, category or grade carrying a pay scale the maximum of which does not exceed the pay scale of the post of Deputy Secretary to Government, for promotion from amongst the persons belonging to the Scheduled Castes, Scheduled Tribes and other socially and educationally backward classes:

(a)[ Where the direct recruitment to a particular post is at 25% or less the reservation shall be;

(i)	Scheduled Caste	8%
(ii)	Scheduled Tribe	10%
(iii)	Socially and Educationally Backward Classes
(a) Resident of Backward Area(RBA)	10%
(b) Actual Line of Control (ALC)	2%
(c) Weak & under Privilegedclass (Social Castes)	1%;

(b)Where the direct recruitment is more than 25 % the reservation shall be:

(i)	Scheduled Caste (SC)	4%
(ii)	Scheduled Tribe (ST)	5%
(iii)	Socially and Educationally Backward Classes
(a) Resident of Backward Area(RBA)	10%
(b) Actual Line of Control (ALC)	2%
(c) Weak & Under PrivilegedClass (Social Castes)	1%.]

10. Roster for promotion.

(1)With a view to giving effect to the reservation provided in rule 9 above, the appointing authority shall in respect of each service, class, category, or grade in which vacancies for appointment by promotion are to be filled, maintain a roster of 100 vacancies in the form indicated hereinafter: -[A. 100 points roster where direct recruitment quota regulating such service, class, category or grade is 25% or less.

a.	Scheduled Caste	8%
b.	Scheduled Tribe	10%
c.	Resident of Backward Area	10%
d.	Actual Line of Control	02%
e.	Weak and Under Privileged Class (Social Caste)	01%

100. Points Roster

1. Unreserved

2. Unreserved

3. Scheduled Caste

4. Backward Area

5. Scheduled Tribe

6. Unreserved

7. Unreserved

8. Unreserved

9. Unreserved

10. Social Caste

11. Unreserved

12. Unreserved

13. Unreserved

14. Backward Area

15. Scheduled Caste

16. Scheduled Tribe

17. Unreserved

18. Unreserved

19. Unreserved

20. ALC

21. Unreserved

22. Unreserved

23. Unreserved

24. Backward Area

25. Scheduled Tribe

26. Unreserved

27. Scheduled Caste

28. Unreserved

29. Unreserved

30. Unreserved

31. Unreserved

32. Unreserved

33. Unreserved

34. Backward Area

35. Unreserved

36. Unreserved

37. Unreserved

38. Scheduled Tribe

39. Scheduled Caste

40. Unreserved

41. Unreserved

42. Unreserved

43. Unreserved

44. Backward Area

45. Unreserved

46. Unreserved

47. Unreserved

48. Unreserved

49. Scheduled Tribe

50. Unreserved

51. Scheduled Caste

52. Unreserved

53. Unreserved

54. Unreserved

55. Unreserved

56. Backward Area

57. Unreserved

58. Unreserved

59. Unreserved

60. Scheduled Tribe

61. Unreserved

62. Unreserved

63. Scheduled Caste

64. Unreserved

65. Unreserved

66. Backward Area

67. Unreserved

68. Unreserved

69. Unreserved

70. Scheduled Tribe

71. Unreserved

72. Unreserved

73. Unreserved

74. Unreserved

75. Scheduled Caste

76. Backward Area

77. Unreserved

78. Unreserved

79. Scheduled Tribe

80. Unreserved

81. Unreserved

82. Unreserved

83. Unreserved

84. Unreserved

85. Unreserved

86. Backward Area

87. Unreserved

88. Scheduled Tribe

89. Scheduled Caste

90. ALC

91. Unreserved

92. Unreserved

93. Unreserved

94. Unreserved

95. Unreserved

96. Backward Area

97. Unreserved

98. Unreserved

99. Scheduled Tribe

100. Unreserved

B. 100 points roster where direct recruitment quota regulating such service, class, category or grade is more than 25%

a.	Scheduled Caste	04%
b.	Scheduled Tribe	05%
c.	Resident of Backward Area	10%
d.	Actual Line of Control	02%
e.	Weak & Under Privileged Class (Social Caste)	01%

100. Points Roster

1. Unreserved

2. Unreserved

3. Unreserved

4. Backward Area

5. Scheduled Tribe

6. Scheduled Caste

7. Unreserved

8. Unreserved

9. Unreserved

10. Social Caste

11. Unreserved

12. Unreserved

13. Unreserved

14. Backward Area

15. Unreserved

16. Unreserved

17. Unreserved

18. Unreserved.

19. Unreserved

20. ALC

21. Unreserved

22. Unreserved

23. Unreserved

24. Backward Area

25. Scheduled Tribe

26. Unreserved

27. Unreserved

28. Unreserved

29. Unreserved

30. Unreserved

31. Scheduled Caste

32. Unreserved

33. Unreserved

34. Backward Area

35. Unreserved

36. Unreserved

37. Unreserved

38. Unreserved

39. Unreserved

40. Unreserved

41. Unreserved

42. Unreserved

43. Unreserved

44. Backward Area

45. Scheduled Tribe

46. Unreserved

47. Unreserved

48. Unreserved

49. Unreserved

50. Unreserved

51. Unreserved

52. Unreserved

53. Unreserved

54. Unreserved

55. Backward Area

56. Scheduled Caste

57. Unreserved

58. Unreserved

59. Unreserved

60. Unreserved

61. Unreserved

62. Unreserved

63. Unreserved

64. Unreserved

65. Scheduled Tribe

66. Backward Area

67. Unreserved

68. Unreserved

69. Unreserved

70. Unreserved

71. Unreserved

72. Unreserved

73. Unreserved

74. Unreserved

75. Unreserved

76. Backward Area

77. Unreserved

78. Unreserved

79. Unreserved

80. Unreserved

81. Scheduled Caste

82. Unreserved

83. Unreserved

84. Unreserved

85. Scheduled Tribe

86. Backward Area

87. Unreserved

88. Unreserved

89. Unreserved

90. ALC

91. Unreserved

92. Unreserved

93. Unreserved

94. Unreserved

95. Unreserved

96. Backward Area

97. Unreserved

98. Unreserved

99. Unreserved

100. Unreserved.] [Substituted by SRO 144, dated 28.5.2008.]

(2)The manner and procedure for preparation and maintenance of the roster and updating thereof shall be the same as prescribed in rule 6 and rule 7 of these rules.

11. Preparation of select list for promotion.

(1)The selection authority shall draw up in order of seniority/merit, as the case may be, a consolidated list of all the eligible candidates irrespective of category to which they belong. The list shall show classification of the candidates category-wise.

(2)The selection authority shall then prepare from out of the first list, a second list containing the names of candidates equal in number to the total number of un-reserved vacancies to be filled up by promotion arranging them in order of merit/seniority in the feeding Cadre commencing with the first name in the first list (hereinafter called second list). If there are no reserved vacancies, then the second list shall constitute the select list subject only to the provisions of sub-rule (5).

(3)If there are reserved vacancies as well, the selection authority shall next prepare from out of the portion of the first list remaining after excluding the portion corresponding to the second list, a third list containing the names separately of as many candidates, from each of the categories, as the number of vacancies, respectively reserved for them, arranging the candidates from each category in order of their inter se merit/seniority in the feeding cadre (hereinafter called third list). The said third list added to the second list shall in such case constitute the select list, subject only to the provisions of sub-rule (5).

(4)If in the case of any of the aforesaid categories the number of eligible candidates belonging to such category in the third list fall short of the number of vacancies reserved for it, the remaining vacancies reserved for such category shall be treated as un-reserved and the selection authority shall prepare a fourth list containing the names of the candidates equal in number of remaining vacancies arranged in order of merit/seniority in the feeding cadre from out of the portion of the first list remaining after excluding the portion of the first list corresponding to the second and the third (hereinafter called fourth list). The fourth list added up to the second and the third lists shall in that event constitute the select List subject only to the provisions of sub-rule (5).

(5)The list as finally settled by conforming to sub-rules (1) to (4) above shall constitute the list of candidates finally selected for appointment by promotion to any particular service, category, class or grade, as the case may be, for which such promotion is made at a time.

(6)The placement of an officer in selection grade does not result in a vacancy and roster will not apply in such cases:Provided that the category candidates in the zone of consideration may be considered for selection grade by relaxed standards.

12. Assessment of the members of the reserved categories.

- In filling vacancies by promotion carrying the pay scale the maximum of which exceeds the pay scale specified under rule 9, the concerned selection authority shall assess the officers who are members of any reserved category by relaxed standards:Provided that no such relaxed standard shall be applied in case of officers whose integrity is doubtful.Part -IV

13. Reservation in Professional Institutions.

- Except as hereinafter provided, seats shall be reserved for Scheduled Castes, Scheduled Tribes and Socially and Educationally Backward Classes in each course of professional institutions which shall, as nearly as possible, constitute such a percentage of the available seats in that course as shown against each category or group hereinafter: -

(i)	Scheduled Castes	8%
(ii)	Scheduled Tribes
(a) Gujjars and Bakerwals	6%
(b) Residents of District Leh	2%
(c) Residents of District Kargil	2%
(d) Other than (a), (b) and (c) above	1%
(iii)	Socially and Educationally Backward Classes (other thanScheduled Castes and Scheduled Tribes)
(a) Weak and Under Privileged Classes (Social Castes)	2%
(b) Residents of Area adjoining Actual Line of Control	3%
(c) Residents of Backward Areas	20%

14. Other reservation.

- In addition to the reservations specified in rule 13, the following reservation is also made in favour of the following categories of the permanent Residents of the State to the extent shown against each: -

(a)	Children of Defence Personal	3%
(b)	Children of Para-military Forces and State Police personnel	1%
(c)	Candidates possessing outstanding proficiency in sports	2%

15. [ Distribution of seats. [Substituted by Notification No. SRO-49, dated 30.1.2018 (w.e.f 21.10.2005).]

- For the post-graduate courses in MD/MS/M. Tech. Engineering and Agricultural Sciences and similar other postgraduate courses, the seats shall be distributed as follows with the condition that the selection of candidates from the reserved categories for different streams shall be made strictly on the basis of their inter-se-merit, treating them as a single class for purpose of allotment of streams : -

Category		%age
(i)	Open Merit Category	75%
(ii)	Reservation Category:
	(a) Scheduled Caste	4%
	(b) Scheduled Tribe	5%
	(c) Socially and Educationally:
	(i) Resident of Backward Areas	10%
	(ii) Resident of Area Adjoining Actual Line of Control	2%
	(iii) Weak and Underprivileged Classes (Social Castes)	1%
	(d) Children of Defence Personnel/Paramilitary Forces and State Police Personnel	2%
	(e) Candidates possessing Outstanding Proficiency in Sports	1%]

16. Qualifying Marks.

- The minimum qualifying marks in the entrance examination for selection in the courses mentioned in rule 14 and 15 shall be as follows: -

(i)	Open merit category	50%
(ii)	Reserved categories	40%

17. [ Allotment of Discipline etc. [Substituted by Notification No. SRO-49, dated 30.1.2018 (w.e.f 21.10.2005).]

- A reserved category candidate if selected against the open merit seat may be considered for allotment of discipline/stream/college allocable to him in his respective category on the basis on his merit and preference. The left over disciplines/stream/college in the open merit category shall be allotted to the reserved category candidates who get selected consequent upon the reserved category candidates getting selected in the open merit category.Explanation. - The left over discipline shall mean such number of disciplines/stream College becoming available after allotment of seat to the last open merit candidate as allocable under rules. Such seats shall be added to the pool of reserved category candidates in terms of Rule 15 and allotted on the basis of merit cum preference.] [Substituted by SRO 144, dated 28.5.2008.]Part -VProcedure for Issuance of Certificates

18. Competent Authority to issue certificate.

- The following officers shall be the Competent Authority to issue certificates under these rules: -

	Category	Competent authority
(a)	Scheduled Castes, Scheduled Tribes or Socially andEducationally Backward Classes:—(i) Weak and UnderPrivileged Classes (Social castes)(ii) Residents of the Areaadjoining Actual Line of Control(iii)Residents of Backwardareas	Tehsildar

Provided that in respect of villages of Paddar, Marwah and Warwan Tehsil Kishtwar, District Doda, the Naib Tehsildar shall also be competent authority to issue such certificates.

(b)	Children of Defence Personnel (Army, Navy and Air Force)	Commanding Officer of the Unit/Zila Sainik Board.
(c)	Children of Para-military Forces and State Police Personnelserving in the State	DIG concerned.
(d)	Candidates possessing Outstanding Proficiency in Sports(Sports Category)	Secretary, Sports Council
(e)	Physically Challenged Persons	As prescribed in Notification SRO-414 dated 11-12-2003 (Jammuand Kashmir with Equal Opportunities, Protection of Rights andFull Participation) Rules, 2003.
(f)	Ex-servicemen and children of Defence Personnel	Zila Sainik Board/Commanding Officer of the Unit where servingor served.
(g)	Resident of Backward Area/Area Adjoining ALC in respect ofregistered migrants of Kashmir	Relief Commissioner (Migrants).

Provided that the certificates so far issued under notification SRO 126 of 1994 dated 28.06.1994 shall, subject to the conditions specified therein, be valid for purpose of these rules also,

19. Presentation of application.

(1)A person claiming benefit under these rules shall apply to the competent authority for grant of certificate in Form I, II, III. IV, V, VI or VII, as the case may be.

(2)The application shall be presented by the applicant personally or by his father or guardian or any person holding general or special power of attorney in this behalf.

20. Registration and verification.

- The Competent Authority shall, on receipt of the application: -

(i)immediately record it in a Register to be maintained by it and issue to the applicant a receipt to that effect;

(ii)scrutinize the application and conduct such enquiries as may be necessary for verification of the details of the application as also with regard to the eligibility of the applicant for the certificate claiMed by him.

21. Procedure for issuance of certificates.

- The issuance of certificates shall be governed by the procedure laid down in sections 13, 14, 15,16, 17, 18, 20, 21 and 22 of the Act and the Competent Authority shall scrutinize the application and conduct such enquires as may be necessary for verification of the details of the application as also with regard to the eligibility of the applicant for the certificate claimed by him/her keeping in view the following guidelines, namely: -

(i)A person claiming to be a member of Socially and Educationally Backward Classes shall be issued the requisite certificate only if he is not excluded under clause (0) of section 2 of the Act or rule 3 of these rules;

(ii)[ A person claiming benefit under Weak and Under Privileged class should be born in that class and not on the basis of actual practicing of the occupation by his/her parents;] [Substituted by SRO 144, dated 28.5.2008.]

(iii)A person claiming benefit for being resident of Backward Area or of Area near the Line of Actual Control must establish that he/she has resided in the area for a period not less than 15 years before the date of application and is actually residing in the said area. However, a person may not be dis-entitled from claiming this benefit only on the ground that his/her father or person on whom he/she is dependent is living in a place which is not identified as Backward Area or area near line of Actual Control on account of his employment, business or other professional or vocational reasons;

(iv)A person claiming benefit on the grounds that he/she belongs to Scheduled Tribe community shall produce an extract of Jamanbandi in respect of members of the Tribes, who own land and extract of electoral roll or Chullhabandi or ration card in respect of landless members of the Tribes. The production of identity cards or Grazing Cards issued by Forest Department or Revenue agencies in respect of landless members of Gujjar and Bakerwal Communities shall be supplementary evidence for the said purpose:

Provided that residents of village Turtuk of Leh district who claim to be Scheduled Tribes may substantiate their claim by production of sufficient and satisfactory oral or documentary evidence available with them:

(v)A person claiming to be child of a Defence personnel must establish that his/her parent is a permanent resident of the State and is serving or has served in the Army, Navy or Air Force and has honourably been discharged or retired and has not come to any adverse notice for any criminal or anti-national activity;

(vi)A person claiming to be child of para-military or State Police personnel must establish that his/her parent is a permanent Resident of the State and is actually serving in the State, or have retired from the said services, and have not come to any adverse notice for any criminal or anti-national activity;

(vii)A person claiming the benefit under the sports category must establish that he/she is an outstanding sports person in terms of the J&K Certification of Outstanding Proficiency in Sports Rules, 1996 /J&K (Appointment of Outstanding Sports Persons) Rules, 1998 as the case may be.

22. Determination of Annual Income.

- The annual income of a person claiming benefit under these rules shall be determined in the following manner: -

(i)Where a person is living with his/her parents/guardian and is dependent upon them/him, the annual income of parents/guardian from all sources shall be taken into account;

(ii)Where a person is not living with his/her parents/guardian and is not dependent upon them/him, his/her annual income from all sources including that of his/her spouse shall be taken into account:

Provided that the annual income shall be assessed by taking into account the average of the gross annual income of last three consecutive years excluding the agricultural income.

(iii)[ Any person appointed against any available vacancy on the basis of his being a resident of backward area or an area adjoining line of control shall be posted in such area as provided under sub-sections (2) and (3) of section 3 of the Act.] [Clause (iii) inserted by SRO 144, dated 28.5.2008.]

23. Issuance of Certificate.

- The Competent Authority shall within 15 days from the date of the receipt of the application for reasons to be recorded in writing either accept the application or reject it. On the acceptance of the application, the authority shall immediately issue the requisite certificate to the applicant in Form VIII, IX, X, XI, XII, XIII, XIV, as the case may be.

24. Validity and Renewal.

- The certificates issued to residents of Backward Areas or Areas near the Line of Actual Control shall be valid for a period of five years at a time and the certificates shall be renewable after following the procedure prescribed for issuance of such certificate.

25. Appeals.

(1)Any person aggrieved by an order of rejection of the Competent Authority under rule 23 may, prefer an appeal to the appellate authority under section 17 of the Act.

Part VI

Safeguards

26. Nodal Department.

(1)The Social Welfare Department shall be the Nodal Department for enforcement of these rules.

(2)The Secretary to Government in the Nodal Department shall supervise implementation of these rules through Liaison Officers to be designated for the purpose by the concerned Departments under intimation to Nodal Department.

(3)The Government shall designate an officer not below the rank of Deputy Secretary to Government in each of the Departments/Institutions as Liaison Officer for monitoring and enforcement of these rules and till such time these officers are designated, head of department/institution shall function as Liaison Officer.

27. Duties of Liaison Officer.

- The Liaison Officer shall perform following duties, namely: -

(i)ensure implementation of these rules and the Instructions issued from time to time;

(ii)conduct of bi-annual inspections of rosters maintained in the offices/departments under his charge;

(iii)ensure timely submission (before the end of the month of January of subsequent year) of annual statement showing total number of government servants in different services, classes, categories, cadres, grades, etc. appointed/recruited, promoted and selected for various courses in professional institutions in the year showing candidates from each of the reserved category so appointed/recruited, promoted and selected; and

(iv)scrutinize the proposals for de-reservation of reserved vacancies for direct recruitment before they are submitted to the Government in Social Welfare Department for their concurrence.

28. Annual Statement.

- The Nodal Department shall compile the annual statement of appointments/recruitment and promotions of all departments and lay it on table of each House of State legislature after which it shall be published in the Government Gazette by the Nodal Department.

29. Enforcement Committee.

- There shall be an 'Enforcement Committee' for enforcing and reviewing implementation of these rules which shall comprise the following, namely:-

(i)	Chief Minister	Chairperson
(ii)	Minister for Social Welfare	Vice-Chairperson
(iii)	Minister of State for Social Welfare	Member
(iv)	Chairperson/Vice-Chairperson (Advisory Board for Dev of SCs)	Member
(v)	Chairperson/Vice-Chairperson (Advisory Board for Dev of Gujjarand Baker-wals)	Member
(vi)	Two MLAs belonging to SC	Member
(vii)	Two MLAs belonging to ST	Member
(viii)	Two MLCs nominated by the Chairman	Member
(ix)	Chief Secretary	Member
(x)	Secretary to Government, Home Department	Member
(xi)	Secretary to Government, Social Welfare Department	Member-Secy.
(xii)	Secretary to Government, Planning and Dev.	Member
(xiii)	Secretary to Government, Finance	Member
(xiv)	Secretary to Government, GAD	Member
(xv)	Secretary to Government, Law Department	Member
(xvi)	Any other person(s) whom the Government deems fit	Special invitee(s)

Part VII

Miscellaneous

30. Adjustment in roster.

(1)The candidates appointed on compassionate grounds shall be adjusted in the roster against the category to which they belong.

(2)The candidates appointed under sports category shall be shown in the roster against the category to which they belong.

31. Seniority.

- As hitherto, the rosters prescribed for direct recruitment/promotion shall only be an aid to determine the entitlement of different categories with regard to the quota reserved for them and these are not for determination of seniority:Provided that the inter-se seniority of the category candidates viz-a-vis general category candidates on their appointment by direct recruitment shall be determined strictly in accordance with the order of the merit in the Select List prepared by the Selection Authority in accordance with rule 7 of these rules and rule 24 (b) of the Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956:Provided also that the inter-se seniority of the category candidates vis-a-vis general category candidates in appointment by promotion shall be determined by order of the select list as per rule 11 of these rules in accordance with the merit/ seniority in the feeding cadre and Rule 24 (a) of Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 where seniority is-the basis for promotion. However, in respect of selection posts, the seniority on promotion shall be determined on the basis of the order of merit prepared by the Selection Authority.

32. No relaxation in qualification and/or minimum number of marks.

- Where educational qualification/minimum marks have been prescribed in the Recruitment Rules regulating a service, the candidates claiming benefit under reservation shall satisfy the said qualification and also the minimum number of marks. The conditions so prescribed in the Recruitment Rules shall apply to all the candidates whether belonging to General Category or any reserved category.

33. Relaxed standards.

(1)Assessment of candidates by relaxed standards shall not mean relaxation in basic eligibility.

(2)Consideration under relaxed standards shall mean that the Selecting Authority shall fix a lower grade/benchmark for consideration of category candidates in promotions as compared to general category candidates:Provided that such relaxed standards shall not result in general inefficiency.

34. Adhoc promotion.

- The appointing Authority while making promotions under stop-gap/adhoc arrangement as provided under rules governing such promotions, shall as far as possible, make such arrangements strictly in accordance with the available roster points, with a view that at the time of regularization as per rules of such arrangements, the roster is not disturbed:Provided that if the candidates promoted on stop gap/adhoc arrangement are not found fit for regularization by the Selecting Authority for the reasons so to be recorded, such candidates shall have no claim to hold the posts substantively and shall be reverted to their original position.

35. Power to issue instructions.

- For carrying into effect the provisions of these rules, the Government shall be competent to issue such instructions as may be consistent with provisions of the Act and the rules.

36. Interpretation.

- If any question of interpretation of any of the provisions of the rules arises, the decision of the Government thereon shall be final:Provided that the Social Welfare Department shall be consulted before the decision.Explanation: For purpose of these rules, the Government shall mean the Government in the General Administration Department.

37. Repeal.

- All rules, notifications and orders corresponding to the provisions of these rules shall stand repealed from the commencement of these rules:Provided that nothing in these rules shall apply to the vacancies or the posts in respect of which advertisement notice has been issued or selection process has been initiated by the Selection Authority before coming into force of these rules.The following shall be Annexures and forms to these rules:-Annexure-I : The Constitution Jammu and Kashmir Scheduled Castes Order, 1956.Annexure - II : Ministry of Law and Justice (Legislative Department) Notification GSR 822-E, dated 7.10.1989 (Constitution of Jammu and Kashmir Scheduled Tribe Order, 1989).Annexure "A" : Areas adjoining to Actual Line of control.Annexure "B" : List of backward areas.Annexure "C" : Government Order No. 163-GAD of 1996 dated 22-02-1996 (Jammu and Kashmir Certification of outstanding proficiency in Sports.Annexure "D" : List of Weak and Under Privileged Classes (Social Castes).Annexure "E" : Form of 100 point roster for direct recruitment (roster register).Annexure "F" : Return to be sent by the Selection Agency in the Social Welfare Department.Annexure "G" : Jammu and Kashmir (Appointment of Outstanding Sports Persons) Rules, 1998.Annexure 'I'The Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956In exercise of the powers conferred by clause (I) of Article 341 of the Constitution of India, the President after consultation with the Sadar-i-Riyasat of Jammu and Kashmir, is pleased to make the following order, namely:-

1. This order may be called the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956.

2. The castes specified in the Scheduled to this order shall for the purposes of the Constitution be deemed to be a member of a Scheduled Castes in relation to the State of Jammu and Kashmir:

Provided that no person who professes a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Castes.The Schedule

1. Barwala

2. Basit

3. Batwal

4. Chamar or Ramdasia

5. Chura

6. Dhyar

7. Doom or Mahasha

8. Gardi

9. Jolaha

10. Megh or Kabirpanthi

11. Ratal

12. Saryara

13. Watal

Annexure 'II'Ministry of Law and Justice (Legislative Department)Notification New Delhi, the 7th October 1989.G.S.R.882 (E). - The following order made by President is published for general information:-"C.O. 142"Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989.In exercise of the powers conferred by clause (1) of Article 342 of the Constitution of India, the President, after consultation with the Governor of the State of Jammu and Kashmir is pleased to make the following Order, namely:-

1. This order may be called the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989.

2. The tribes or tribal communities, or parts of or groups within, tribes or tribal communities, specified in the Schedule to this Order shall, for the purposes of the Constitution, be deemed to be Scheduled Tribes in relation to the State of Jammu and Kashmir so far as regards members thereof resident in that State.

The Schedule

1. Balti

2. Beda

3. Bot, Boto

4. Brokpa, Drokpa, Dard, Shin

5. Changpa

6. Garra

7. Mon

8. Purigpa

9. [ Gujjar

10. Bakarwal] [Inserted vide Central Act No. 36 of 1991 w.e.f. 19-4-1991.]

11. [ Gaddi

12. Sippi] [Added ibid.]

Ministry of Law and Justice (Legislative Department)New Delhi, the 19th April, 1991/Chaitra 29,1913 (Saka)The Constitution (Scheduled Tribes) Orders (Amendment) Ordinance, 1991No.3 of 1991Promulgated by the President in the Forty-second year of the Republic of India.An Ordinance to provide for the inclusion of certain tribes in the lists of Scheduled Tribes specified in relation to the State of Karnataka and Jammu and Kashmir.Whereas the House of the People has been dissolved and the Council of State is not in session and the President is satisfied that circumstances exist which render it necessary for him to take immediate action.Now, therefore, in exercise of the powers conferred by clause (1) of Article 123 of the Constitution, the President is pleased to promulgate the following Ordinance:-

1.

(1)This Ordinance may be called the Constitution (Scheduled Tribes) Orders (Amendment) Ordinance, 1991.

(2)It shall come into force at once.

2. In the Schedule to the Constitution (Scheduled Tribes) Order, 1950, in "Part VI-Karnataka", in item 38, the following words shall be included at the end, namely:-

"Naik, Nayak, Beda, Bedar and Valmiki".

3. In the Schedule to the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989, after item 8, the following items shall be inserted, namely:-

"9. Gujjar

10. Bakarwal".

Ministry of Law, Justice and Company Affairs (Legislative Department)NotificationNew Delhi, the 20th August, 1991/Sravana 29, 1913 (Saka)The following Act of Parliament received the assent of the President on the 20th August, 1991, and is hereby published for general information:-The Constitution (Scheduled Tribes) Order (Amendment) Act, 1991No. 36 of 1991, (20th August 1991)An Act to provide for the inclusion of certain tribes in the list of Scheduled Tribes specified in relation to the State of Jammu and Kashmir.Be it enacted by Parliament in the Forty-second Year of the Republic of India as follows:-

1.

(1)This Act may be called the Constitution (Scheduled Tribes) Order (Amendment) Act, 1991.

(2)The provisions of clause (b) of section 2 and section 3 shall come into force at once, and the remaining provisions of this Act shall be deemed to have come into force on the 19th day of April, 1991.

2. In the Schedule to the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989 (hereinafter referred to as the Jammu and Kashmir Order),

(a)After item 8, the following items shall be added, namely: -

"9. Gujjar

10. Bakarwal'";

(b)after item 10 as so added, the following items shall be added, namely: -

"11. Gaddi

12. Sippi"

3. The Constitution (Scheduled Tribes) Orders (Amendment) Ordinance, 1991, in so far as it relates to the amendment to the Constitution (Scheduled Tribes) Order, 1950, except as respects things done or omitted to be done before the commencement of the provisions of this section, is hereby repealed.

4.

(1)The Constitution (Scheduled Tribes) Orders (Amendment) Ordinance, 1991, in so far as it relates to the amendment to the Jammu and Kashmir Order, is hereby repealed.

(2)Notwithstanding such repeal, anything done or any action taken under the Jammu and Kashmir Order, as amended by the said Ordinance, shall be deemed to have been done or taken under the Jammu and Kashmir Order, as amended by this Act.Annexure-AConsolidated List of areas near the Line or Actual Control

(i)Tehsil Rajouri

1. Andrutho

2. Bagla

3. Trala Jagir

4. Jandhi Dhara

5. Chalas

6. Jatote

7. Derian

8. Sasalkote

9. Dungi Brahmanan

10. Keri Manialan

11. Shahpur Manialan

12. Thuthiali

13. Pounthil

14. Dhara Sanwala

15. Maja Kote

16. Balolian

17. Samina

18. Nigga Nar

19. Sadhyal

20. Tunditrar

21. Doongi Manialan

22. Mithi Dhara

23. Sohana

24. Namblan

25. Panj Grain

26. Sarula

27. Mangal Nar

28. Rajdhani

29. Chhapar Dhara

30. Erwan Khetar

31. Khan Khan

32. Tridwal

33. Myari Manyalan

34. Talwal

35. Drari

36. Patra

37. Dabrote

38. Dhadhara

39. Nadyala

40. Dha

41. Chundha

42. Dhokbanyar

43. Peli

(ii)Tehsil Nowshera

1. Khambha

2. Sariah

3. Anwas Bhadar

4. Dhariat

5. Chachoha Pogla

6. Wandmohra

7. Pokharni

8. Jojot Kandu

9. Rajoa

10. Mohra Kampla

11. Laroka

12. Kanyat

13. [Bhowani] [Substituted "Dohant" by SRO 364, dt. 6.12.2006.]

14. Kalsian

15. Rajpur Kamila

16. Nonial

17. Chowki Handan

18. Ghaniah

19. Chahi

20. Langer

21. Dhanaka

22. Manpur

23. Chak Sarkari

24. Gurah Sahib Singh

25. Bhajnoa

26. Hunjana Kahanka

27. Hunjara Thakra

28. Durhala

29. Gagrot

30. Chak Sarkari

31. Dhing

32. Kalal

33. Pandori

34. Manglote

35. Sial

36. Dharat

37. Mangal Devi

38. Thichka

39. Kangri

40. Chak Nawabad

41. Meenkah

42. Pattni

43. Nah

44. Lam

45. Qila Darhal

46. Dabbar

47. Chak Sarkarki

48. Kathiala

49. Chawla Pogla

50. Potha

(iii)Tehsil Mendhar

1. Sangiot

2. Narkhas

3. Ghalota

4. Ari

5. Behra

6. Dharga Loon

7. Gohlad

8. Dharana

9. Kotan

10. Chhajla

11. Basuni

12. Dhrutti

13. Dharatis

14. Balakote

15. Lanjote

16. Sadiot

17. Dara Sher Khan

18. Goi

19. Sonata

20. Dabsi

21. Panjani

22. Ramloota

23. Sasuta

24. Bharooti

25. Datot

26. Tarkundi

27. Fandiot

28. Sakhi Maidan

29. Uehhad

30. Sagra

31. Mankote

32. Dabraj

33. Gahni

34. Balnoi

35. Bhimbergali

36. Jagal

37. Narool

38. Hami

39. Jhikagali

40. Mohra (Kinari)

41. Mohra Kiala

42. Mohra Uripora

43. Delra Mohra

44. Counterian (Morha)

45. Mahara

46. Thera

47. Topa

48. Nakka

49. Narool

50. Bhati Dhar

(iv)Tehsil Haveli

1. Swjian

2. Chhambar Kanari

3. Danngam

4. Dhangri

5. Chhela

6. Dharam Sal Khari

7. Kurmara

8. Kosalyian

9. Ajote

10. Gulpur

11. Degwar Maldayalan

12. Nurkote

13. Degwar Terwan

14. Dalan

15. Data Bagyal

16. Banwat

17. Dhokri

18. Kankote

19. Qasba

20. Bhandi Chechiyan

21. Kirni

22. Mandhar

23. Shahpur and Mohra Gutrian

24. Aslamabad

25. Saral

26. Nunan Bandi

28. Janyar

29. Dinglah

30. Chak Katroh

31. Gali Nag

32. Jandrolah

33. Gali

34. Pindi

35. Sathrah

36. Sandi Kamankhan

37. Slonian

38. Manganar

39. Dara Dullian

40. Jhulas

41. Salotri

42. Mendah

43. Seklu

44. Mandi

45. Azamabad

46. Atoli

47. Bedar Balnai

48. Rajpura

49. Dannaduian

50. Loran

51. Maharkot

52. Kanuyian

53. Biala

54. Arai

55. Benchh

56. Chandak

57. Khenetar and Mohra Dharlera

58. Gagrian

59. Biala

60. Jalian

61. Bhench

62. Plera

63. Chakri Ban

64. Brahhar

65. Kalaie

(v)Tehsil Kupwara

1. Machal

2. Poshiwara

3. Dodhi

4. Harduring

5. Chontiwari

6. Dabtal

7. Misribahak

8. Budnambal

9. Lashdat

10. Keran

11. Juma Gund

12. Bore

13. Bichwal

14. Bugna

15. Mundiyam

16. Pathran

(vi)Tehsil Akhnoor

1. Kharah (Khni)

2. Battal

3. Seri Palai

4. Dhakar

5. Jogwan

6. Kalah

7. Kharah

8. Pahariawalla

9. Mattoo

10. Datyal

11. Bhopur

12. Pangali

13. Hamirpur Wawan

14. Sri Ranbirsighpura Becharag

15. Sidhar

16. Chak Sher

17. Chak Takho

19. Sainth

20. Dhrian

21. Dhalanaw

22. Chak Ran

23. Bhardayal

24. Doian

25. Kharota

26. Mangial Laloo

27. Mangial Awatara

28. Garrar

29. Chhani Zulu

30. Kalian

31. Marchangi

32. Nandwal

33. Kot Mera

34. Bhawan Chak

35. Planwala

36. Panjtoot

37. Kachrial

38. Samwan

39. Chaprial

40. Bardoh

41. Sri Partapsinghpora Beharag

42. Badwal

43. Chhani Dewanoo

44. Nikkian

45. Khunda

46. Laham

47. Darh

48. Platan

49. Gigaril

50. Chakla

51. Mallah

52. Nathai

53. Balli

54. Chhajwal

55. Khour

56. Dohal

57. Hamirpur Kohna

58. Matrial

59. Danpur

60. Gurial

61. Chak Malal.

[Annexure-B] [Substituted by SRO 203, dated 23-7-2009.]List of Backward Areas

S.No.	Nameof Patwar circle	Nameof village
1.DistrictPoonch(i)Tehsil Mendhar
1.	Bharooti	1.Bharooti2. Ramlota3. Sasula4. Turkandi5. Dhatote
2.	Dharooti	1.Dharooti2. Panjani3. Sahula
3.	Balakote	1.Balakote2. Dhurira3. Basuni
4.	Deri Dalsi	1. Dabsi
5.	Behramgalla	1.Behramgaula2.Poshiana3. Dogran4. Chandimarh
6.	Traranwali	1. Sailan2.Chanan Sair3. Bhonikhel4. Traranwali
7.	Mankote	1. Sulani
8.	Jagal	1. Kasbalari
9.	Banola	1. ChakBanola
10.	Salwah	1. Kalaban2.Pathiana Teer3. Salwah
11.	Ari	1. Sarhooti
12.	NakhaMaujhara	1. Nar
13.	Gursai	1. UpperGursai
(ii)Tehsil Haveli
1.	Barachhar	1.Lohelblahs2. Mahar Kote
2.	Mandi	1. Trichal2.Marnote
3.	Sathra	1. Chakrara
4.	Fatehpur	1. DanaThakran
5.	Hari Budha	1. HariBudha2. Narian
(iii)Tehsil Surankote
1.	Tararan Wali	1. Mohrah
2.	Marhote	1. Area HillKak (part of Village Marhote)
3.	Behramgala	1. Mahra
II.District Rajouri(i)Tehsil Rajouri
1.	Bagla	1. Aronwa2.Nariala
2.	Bhadoon	1. Ladot2.Kalal Khas
3.	GambirMughian	1. GhambirMughlan2. Kotli[3.Mohra Kalaban] [Inserted by SRO 46 dated 27-1-2010.]
4.	Galhuti	1.Kalali/Jamora[2.Hayatpora] [Inserted by SRO 396 dated 22-12-2009.]
5.	Dalhori	1. DramalaMohra
6.	DoongiBrahmna	1. Nagoon
7.	Chingus	1. RaniBadetor
(ii)Tehsil Kalakote
1.	Broh	1. Salari2.Danti3. Dungiot4. Mangrote5. Maira Hoom6.Pundal7. Sunchal8. Garat9. Jata Brahmna10. JataMalian11. Broh12. Soom
2.	Gam	1. PhaliBrahmna2. Gam3. Gam Bala4. Gam Pain5. Gam Pinhar
3.	Harichuma	1.Harichuma2. Chack Mathyani3. Chack Mian4. ChackPatti5. Nara Majra
4.	Keri Taryath	1. Khabber2.Galhan
5.	Panjah	1. Daulian
6.	Dharmsal	1. Kote Kabu
7.	Mehrote	1. Udharni
8.	Theru	1. Theru
(iii)Tehsil Budbal
1.	Khah	1. Khah2.Jamola
2.	Kotchwal	1.Kotchwal2. Bambal3. Naria4. Khorbani5.Thelaperah6. Udhan7. Panglar
3.	Keeri	1. Keeri2.Gunda3. Dhelri4. Bhela
4.	Khawas	1. Badhal2.Khawas3. Grndi
5.	Kanthole	1.Kanthole2. Bainambal
6.	Raj Nagar	1. Raj Nagar
7.	Kewal	1. Kewal2.Dendwat
8.	Pahalini	1. Phalini2.Shapur3. Somote4. Targian
9.	Draj	1. Draj2.Darman3. Larkoti
10.	Mohra	1. Mohra2.Jaglanno3. Kot Ranka
11.	Kandi	1. Kandi2.Panjnara
12.	Sawarian	1.Sawarian2. Hubbi
13.	Panhad	1. Panhad2.Kurhad3. Chambi Trar4. Boonda Naka
14.	Gakrote	1. Gakrote2.Dhar Sakari3. Gurha Sankari4. Padhiare5. Hanjali6.Tarkassi7. Parori Gujjiran8. Sokar
(iv)Tehsil Sunderbani
1.	JhangiKangrial	1. Kuldabi2.Jhangi Kangrial
2.	Nah	1. Dhar
3.	Bandhari	1.Bandhari2. Una3. Devli4. Kantha
4.	Dewak	1. Makol
(v)Tehsil Thanamandi
1.	Dodaj	1. MohraSabzi2. Upper Topa3. Chalal Baghli
2.	Darhal	1. Mohra2.Khoriwali
3.	Thanna	1. Mohra DaraTarkhana2. Mohra Upper Dhoke3. Barboon
4.	Hasplot	1. UpperMangote
5.	Behrote	1. UpperBadakna2. Upper Bathian3. Upper Behrote4. Sahpur5.Kote
6.	Dodasanbala	1. Kallar2.Mohra Bassan
7.	Thannamang	1. NakkaJabbar2. Sarotha3. Simli
8.	Ujhan	1.Dhandkote[2. Ujhan] [Inserted by SRO 46 dated 27-1-2010.]
9.	Shandara	1.Azmatabad2. Manihal3. Upper Shandara4. Upper Bhangai
10.	Saaj	1. Saaj2.Majhoor3. Nerojal
11.	Darhal	1. Chokian2.Sagrawat
12.	Thana	1.Bhatteli[2. Khanyal Kote] [Inserted by SRO 46 dated 27-1-2010.]
13.	Karyouti	1. Karyote
III.District Kathua(i)Tehsil Kathua
1.	Juthana	1. Juthana2.Bohra
2.	Thane	1. Thein2.Kasori3. Ghitti
3.	Dilwan	1. Dilwan2.Rakhe3. Khanyera4. Bajat5. Jamalpur
4.	Hutli	1. Rasooh2.Badeli3. Bhagat4. Dukhat5. Manjli
5.	Banstpur	1.Banstpur2. Kaktoch3. Dhaknaka4. Kathera5.Bartindi6. Barni7. Dana8. Bhalan
6.	Triddwan	1.Triddwan2. Brahi Andoi
7.	Forlain	1. ForatMohra of Forlain2. Dharsi Mohra of Forlain
1.8. [ [Inserted by SRO 396 dated 22-12-2009.]	Bhorian	1. Salamata
9.	Kathera	1. Fafal2.Kathera3. Androte4. Serikotla5. Sangan6. Dral7.Bhed Bhlore
10.	Bhorthain	1. Rati2.Dhani3. Bhorthian4. Malman5. Khrada6. Khalbal7.Neelni8. Garedi9. Saganoo10. Salada11. Sura12.Dungian13. Reda14. Bhorth
11.	Forlain East	1. Plale]
(ii)Tehsil Billawar
1.	Gudu Falal	1. Gudu Fatal2. Bhatodi3. Bhattwal
2.	Machhedi	1. Sadrote2.Machhedi
3.	Bannota	1. Kandli2.Badnota3. Thal
4.	Malhar	1. Malhar2.Malahar
5.	Baggan	1. Marhoon2.Baggan
6.	Dharughu	1.Dhardugnu2. Dhchota
7.	Agalidar	1.Agalidar2. Rajwalta3. Derli4. Kunoo
8.	Salore	1.Kachhair2. Komla
9.	Kough	1. Lahari2.Dhanu Parool
10.	Beral	1. Beral
11.	Huttar	1. Huttar2.Chainara
12.	Billahar	1. Najote
13.	Malti	1. Malti2.Bathri
(ii)Teh Basohli
1.	Dhar Jhankar	1. DharJhankar2. Nagali3. Ghoral
2.	Dhar Mahanpur	1. DharMahanpur2. Dhar Khor3. Aadat
3.	Hutt	1. Khedi2.Darman3. Hutt
4.	Sandhar	1. Jannu2.Dranna
5.	Bhoond	1. Bhikhor2.Sallag
6.	Athialta	1.Athialta2. Athoon
(iv)Tehsil Bath
1.	Roulka	1. Raulka2.Daulka3. Barmota
2.	Lowang	1. Lowmang2.Sarthal
3.	Sandroon	1. Kalore2.Asso3. Sandroon4. Chandal
4.	Fatehpur	1. Dhandar2.Sindhi3. Fatehpur
5.	Dhagger	1. Bhagogo2.Dhander3. Bholri4. Dhaman
6.	Duggan	1. Duggan2.Bari
7.	Kanthal	1. Kanthal
8.	Koti	1.Mandhota2.Dulangal3. Koti
9.	Surjan	1. Surjan2.Chilog
10.	Bani	1. Bani2.Gatti3. Sitti
11.	Banjal	1. Kachhir2.Banjal3. Dharor4. Kardoh5. Chilla6. Siara
IV.District Udhampur(i)Tehsil Udhampur
1.	Ladha	1. Ladha2.Ladha (Dhar)
2.	Ladda	1. Jad Sarkot(Mumi)2. Mali3. Kothri4. Ladda
3.	Panjar	1. Panjar2.Kalsot3. Dhubkabag4. Mongari5. Dubi Gali6.Basnot7. Nali Kila
4.	Lali	1. Lali2.Dhingi Dhar3. Thathakot4. Radnot5. Damnot6.Parand
5.	Badhota	1. Galeote2.Badhota3. Sadota
6.	Meer	1. Meer2.Chuina
7.	Landar	1. Malti2.Purani Puti3. Digi4. Kona5. Majra Rsyalan6.Brinda Landar7. Kansal8. Bandota
8.	Keti	1. KutlerBala2. Brey3. Kuller Pain4. Punwal5. Letyar6.Keti7. Ush Subha8. Ushnehla
9.	Mansar	1. Narote
10.	Chakhar	1. Tishi
11.	Pakhlai	1. DharGadhian
12.	Hartaryan	1. Samool
13.	Ramnagar	1. Marta
(ii)Tehsil Ramnagar
1.	Dhanwath	1. Bheela2.Conain3. Pharol4. Dhanwalth5. Baland6. Udak7.Rang
2.	Ghogharmarh	1. Pingar2.Bamsta3. Ghogharmarh4. Thalay
3.	Stian	1. Kella2.Sulan3. Kotwalt
4.	Dhandal	1. Dhandal2.Lahar3. Mehni4. Sarsooh
5.	Hartaryan	1.Hartaryan2. Pros Jagir3. Suglahar
6.	Bermin	1. Bennin2.Satialta
7.	Chanunta	1.Chanunta2. Panjgrain3. Bhugteryan4. Ser Manja
8.	Ghordi	1. NagrotaGhordi2. Ghordi Khas3. Bindla4. Ser Balla (Serballa)
9.	Nala Ghoran	1. NalaGhoran2. Jagir Ghordi
10.	Dalsar	1. Birnu2.Subrani3. Badhol4. Kanah5. Seunti6. DaIsar
11.	Satyan	1. Satyan2.Prey3. Tagan
12	MagaDudu-Basant Garh, of Tehsil Ramnagar, comprising followingvillages:-
(i) BasantGarh
	1.Basantgarh
	2.Ladhra
	3.Blotha Uppralla
	4.Mang
	5.Punata
	6.Siameri
	7.Kadra
	8.Rai Chak
	9.Khanad
	10.Resali Gadasin
	11.Resali Thakari
	12.Chatari
	13.Batohal
	14.Chagal
	15.Jophal
	16.Blatha Chagla
	17.Mattu
	18.Ghoban
	19.Ghar Sawana Banj
	20.Lehair
	21Plcai
	22.Dhiran
	23.Beraliata Banj
	[xxx] [Entry 24 of Basant Garh deleted by SRO 166 dated 16-4-2010.]
	25.Umrow
	26.Incha
	27.Kea
	28.Hari
	29.Lodhna
(ii) Dudu
	30.Charian Kalan
	31.Mritlowa
	32.Khasar
	33.Charian Khurd
	34.Pathangarh
	35.Sora
	36.Amrothi
	37.Lathi
	38.Chapter
	39.Dudu
	40.Jakhad
	41.Pehoand
	42.Pader
	43.Dhar Saiuj
	44.Jandrol.
	45.Nallamalion
	46.Resian
(v)Tehsil Chanani
1.	Bap	1. Bap2.Saradh Kashpalt3. Jig4. Kohsar5. Gashand
2.	Satyalta	1.Satyalta2. Charat
3.	Karlah	1. DharShivgarh
(1V) [ Tehsil Majalta [Inserted by SRO 166 dated 16-4-2010.]
1.	Sehel	1. BhattiBarigarh
2.	Garh-Samnabanj	1. Babey]
V.District Ramban(i)Tehsil Ramban
1.	Gool	1. Gool2.Daram3. Wanding4. Ind5. Dhedah
2.	Kalimasta	1.Kalimasta2. Gundi3. Bhimdassa
3.	Thatherkan	1.Thatherka2. Dalwah3. Mahakand
4.	Sangaldan	1.Sangaldan2. Bandan3. Ashmar4. Maulkote5.Famrote6. Sripura7. Chhachhwa
5.	Dhandrath	1. Dhandrath2. Sudhar3. Dhas4. Kundi
6.	Dhanote	1. Damot2.Ganot3. Kahthi4. Nera5. Ahdwa
7.	Ketra	1. Tangar2.Nadi3. Banera4. Badhol5. Kothi6. Bhattan7.Dothan8. Kabbi
8.	Metra	1. Batli2.Gandri3. Mohra Kabi
9.	Sarbhangni	1.Sarbhangni2. Shagan3. Bhajmasta4. Sonmbar Barhog
10.	RajGarh	1. Ghari2.Kamet3. Darmen4. Tanger5. Raj Garh6. Deswal '
11.	Rajgarh	1. Jatgali
12.	Ramban	1. Tell2.Balhote3. Gam
13.	Thopal	1. Rakhjorag
14.	Maitra	1. Maitra2.Pernote
(ii)Tehsil Banihal
1.	Panchal	1. Panchal2.Sajmata
2.	Pogal	1. Pogal
3.	Paristan	1.Senbathi2. Bhangra3. Paristan4. Alinbas5. Hochak
4.	Neel	1. Neel2.Dhammasta3. Bhordar
5.	Maho Mangat	1. Maho2.Mangat
6.	Khari	1. Khari
7.	Targam	1. Targam
8.	Seldhar	1. Seldhar
9.	Ganote	1. Ganote
10.	Banihal	1.Chinjloo2. Chashal3. Kerawa
11.	Kaskoot	1. Kaskoot2.Asher3. Zanihal
12.	Bankote	1. Bankote2.Gund Addlkole
13.	Chemalwas	1. Chemalwas
14.	Duligam	1. Duligam2.Nagam
VI.District Doda(i)Tehsil Doda
1.	Rote	1. Rote2.Sewat3. Bari
2	Behota	1. Behota2.Goha
3.	Mangota	1. Mangota2.Sarak3. Prabal
4.	Moothi	1. Moothi2.Numbal
5.	Mohra,Devalhund, Panjani and Darosha
6.	Kastigarh	1.Kastigarh2 Mundhar

7.	Gaddi	1. Gaddi2.Bhagwa
8.	Ludna	1. Bagla2.Tantna3. Ludna
9.	Gadother	1. Gadetar2.Ablimsari3. Charote
10.	Gundna	1. Gundna2.Khono3. Udiapur
11.	Bharat	1. Bharat2.Kulhand
12.	Maiwana	1.Panakher2. Maiwana
13	Illaqa Desacomprising the following villages:-
	(a) Desa (b)Dhandal
14.	Shiva	1. Shiva2.Dharara3. Balasu4. Shararana Kalan5. ShararanaKhurd6. Masrunda7. Gangarha8. Rehi9. MachrotaKalan10. Machrota Khurd11. Bhadra12. Kukrasu13.Shaja
15.	Trown	1. Trown2.Basti3. Jagrota4. Banjoi5. Shangroo6. Kumarari7.Kotla8. Thalsara9. Ibrakh10. Altu11. Bathri
16.	Dhar	1. Ugad2.Dashnan3. Koti4. Dhar
17.	Bharat	1. Aul
18.	Udianpur	1.Bhandass2. Chakri3. Seel.4. Gadyari5. Kalihand
19.	Jodhpur	1. Jodhpur2.Jehjete
20.	Mahala	1. Mahala2.Pershola3. Assessi
21.	Dhara	1. Dhara2.Roti Padrana3. Hanch
22.	Barshala	1.Barshala2. Bhakhana3. Bhalwana4. Dhalkhankote
23.	Jetheli	1. Jetheli2.Dangroo3. Korara
24.	Khalani	1. Sersi
25.	Malhori	1. Hudd2.Sars
26.	Assar	1. Ranka
27.	Charota	1. Charota2.Kharonthi3. Balanpur4. Lalote
28.	Chakakundi	1.Chakakundi2.Bibrote3. Topnil
29.	Shamthi	1. Shamthi2.Kotli3. Chill
30.	Bijarni	1. Bijarni
31.	Doda	1. Malwas
32.	Beoli	1. Beoli
133. [ [Inserted by SRO 396 dated 22-12-2009.]	[Khellani [Substituted for "Kathera" by SRO 40 dated 20-1-2010.]	1. Kalaya]
(ii)Tehsil Bhaderwah
1.	Jakias	1. Bhatias2.Amritgarh3. Chanias4. Beli Chinalra5. Jakias6.Chalri
2.	Bhudhli	1. Sonwara2.Budhli3. Gondu4. Tendla5. Tilogra6. Chanpal
3.	Chilli	1. Hadal2.Bhatoli3. Chilli Bala4. Chilli Pain5. Manoo6.Mukias
4.	Dharoori	1.Dharoori2. Trithloo3. Gawaloo4. Kako5. AmarSinghpora6. Batara7. Shangni
NiabatBhalessa of Tehsil Bhaderwah
5.	Kahel Jagesar	1. KahelJagesar2. Alnigangotra3. Chanti Pain4. Chanti Bala5.Bhatmas6. Ganastana
6.	Dudwar	1. Dudwar2.Achher3. Changa4. Gawari5. Halor6. Bharti7.Dhonsa
7.	Kilotran	1.Kilotran2. Amarsinghpora3. Pora Bala4. Pora Pain5.Thaloran6. Sanaoi
8.	Chansar	1. Chansar2.Chochlu3. Mandhan4. Gurekra5. Tantali6. Inharra
9.	Gandu	1. Gandu2.Kandolu3. Kunan4. Ghil5. Bhargi6. Dhadkahi
10.	Kharangal	1.Sinoodalari2. Augnol3. Rela4. Kharangal5.Darai6. Chounri7. Luddu8. Rajpora9. Bheja10.Dalain
11.	Chakka	1. Chakka2.Mathola3. Shankoja4. Banjal
12.	Chinata	1. Trabi2.Chanchora3. Lanchan4. Chani5. Dugga6. Rehi7.Jalga
13.	Kursari	1. Bhalara2.Naska3. Balate4. Misrate5. Nagni6. Kundra
14.	Manwah	1. Khalu2.Manwa3. Sharar4. Barwah5. Sangoie6. Hemeti7.Digga8. Mehrara9. Thata10. Ropdha11. Pindkhu
15.	Dradhu	1. Dradhu2.Genena3. Gutassa4. Dhalwah5. Dhama6. Hanja7.Themli8. Chak Ketoch9. Nowari10. Barwa11.Neota12. Karyan
16.	Bhaja	1. Bhaja2.Bunlokhi3. Thanala4. Kuthyara
17.	Botla	1. Botla2.Heddal3.Bharia4. Bhadroata5. Sartingle6. Monda
18.	Sungli	1. Sungli2.Puneja3. Nalthi4. Basti5. Chok Botha
19.	Monthla	1.Montilla2. Dusala3. Punwara4. Dondi5. Dalain6.Kolsa7. Kansar8. Dhumunda9. Rendha
20.	Gajoth	1. Gajoth2.Punjgrain3. Derka4. Thaljlah5. Bhasti6.Bhagratha7. Dalha8. Dugah
21.	Khellani	1. Bhetoli2.Bharah3. Sautha4. Dand5. Dharfrah6. Dugli7.Chilli8. Malothi
22.	Chhatra	1.Chhattra2. Kasi3. Koungla4. Chabri5. Sei6.Sohra7. Bandi8. Tensna9. Chaim10. Chorka11.Dharsu
23. [ [Inserted by SRO 393 dated 22-13-2009.]	Bereru	1. Kandosu2.Jajinda3. Hamlet Brassu Khurd4. Hamlet Barssu Kalan5.Hamlet Barassu Kutha6. Hamlet Johota7. Bhatoli][8. Kuthyara] [Inserted by Sro 46 dated 27-1-2010.]
(iii)Tehsil Thathri
1.	Malanu	1. Malanu2.Chaba3. Batogra4. Tanda5. Bhathola6. Nagni7.Kencha8. Goila9. Kahitrankal10. Gogara
2.	Joura	1. Halaran2.Sichul3. Renote4. Bhudi5. Jia6. Joura Khurd7.Joura Kalan8. Shamdlain9. Soranga10. Galu11.Hojabala
3.	Kansoo	1. Bathri2.Kansoo3. Dechhal4. Indlu5. Kulthiara6. Bhatoli7.Dhareot8. Paykal
4.	Janglawar	1.Janglawar2. Kahla3. Figsu4. Thathri5. Kathwa6.Dodian7. Nandni8. Mahri9. Chuteri10. Chira
5.	Bhela	1. Pantha2.Darawan Karani3. Dronijamani4. Herani5. Shibrat6.Bhela
6.	Baja Chiralla	1.Sonarthawa2. Bachhra3. Devk4. Dhalla5. Baja6.Gosti7. Amritgar8. Banola
7.	Panchaie	1. Paimasa2.Malhota3. Kawani Chakoo4. Kameg5. Gorakra6.Hagna7. Chagsu
8.	Rokali	1. Sahan2.Bolian3. Rekali Kalan4. Rekali Khurd5. Sharni
9.	Bhalara	1. Jhajka2.Shakla3. Nai4. Changnau5. Grondra6. Jasolah7.Kundi8. Bhalara
10.	Jagota	1. Jagota2.Thalela3. Mandarani4. Agrika5. Natwas6.Daroori7. Dehra8. Kolai9. Jandhani10. KattiBalla11. Katti Pain12. Punaja
11.	Kandote	1. Kandote2.Hanja3. Sharote4. Inderala5. Pernote6. Rankaha
VII.District Jammu(i)Tehsil Jammu
1.	Sarote	1. Sarote2.Padmi3. Kari4. Mathwar5. Galali6. Handwal7.Dhanoo8. Orak
2.	Bhagani	1. Rabta2.Dhung3. Lassu4. Chakhar5. Gorda6. Bhagani
3.	Bamyal	1. Bamyal2.Marh3. Drabhi4. Dhung
4.	Chhibba	1. Chhibba2.Panjgrain3. Sukhater4. Dhamuni5. Khari Badyal6.Seri Kalan7. Kothi Majra
5.	Pounthal	1.Pounthal2. Balar3. Chulana4. Sangar5. Barga6.Dabbar7. Tarjar8. Chak Chilla9. Kanal
6.	Sagoun	1. Sagoun2.Baral3. Panjure4. Pathwar5. Kangrail6. Ranal7.Badyal
7.	Tarah	1. Tarah2.Janakha3. Chhapar4. Sandrota
[xxx] [Entries 8 and 9 deleted by SRO 40 dated 20-1-2010.]
(ii)Tehsil Akhnoor
1.	Dari	1. Dari2.Dagar
2.	Narri	1. Narri
3.	Mandrian	1.Narjager2. Goratal3. Jakh4.Gosan[5. Barui] [Added by SRO 396 dated 22-12-2009.]
4.	Kather	1.Pailebechrag2. Marina3. Manah4. Kah5. Gheur6.Dhara7. Khakhyal8. Adgan[9. Kather] [Inserted by SRO 396 dated 22-12-2009.]
5.	Ghar	1. Ghar
6.	Mawa Brimana	1. Lohara2.Basyara
7.	Nathal	1. Pukharni
8. [ [ Inserted by SRO 396 dated 22-12-2009.]	Barui	1. Kandi]
9. [ [Inserted by SRO 40 dated 20-1-2010.]	Kather	1. Ardhan
10.	Chora	1. Fagal]
VIII.District SambaTehsilSamba
1.	Goran	1. Beli
2.	Dagora	1. Dagora
3.	Souram	1. Souram2.Khakal3. Bean4. Sanoor
4.	Kerd	1. Peur
IX.District Kishtwar(i)Tehsil Kishtwar
1.	Inderwal	1. Inderwal
2.	Kashwan	1. Kashwan2.Seergwar3. Anjol
3.	Loundri	1. Loundri2.Tatani3. Sharoti4. Kukarwas5. Kanon Thara6.Mandir7. Neeja8. Garh9. Dhar Bangars
4.	Pathazi	1. Pathazi2.Banoon3. Jarwar4. Kathar5. Nali
5.	Jawalapur	1.Jawalapur2. Chamoti3. Balagran4. Tipri5. Mori6.Kewa
6.	Durbil	1. Durbil2.Horna
7	Sigdi	1. Bhatta
8.	Pakalan	1. Saranwan
9.	Fillar	1. Dhar
10.	Dool	1. Cheergee
11.	Bhagna	1. Chandna2.Mbhra of Village Shman Bhatta
12.	Gulbar Bhatta	1. Bhattan2.Dunji3. Dachhla.4. Chingnana
13.	Kochhal	1. Kochhal
14.	Chingam	1. MohrasBhonda2. Khawra Kharian of Village Chingam
15.	Shandri	1. Batkoot2.Akharhung3. Halora4. Shandri5. Bershala6. Hadar
16.	Sangna	1. Sangna2.Kutal3. Bhatna4. Bhandra5. Prishmulla6. Malie7.Nagabatna
(ii)Tehsil Atholi (Paddar)
1.	Atholi	1. Atholi2.Sazar3. Kidru4. Jar5. Kadail6. Aphani7.Kundal8. Luder
2.	Sohal	1. Sohal2.Cheto3. Kaban4. Ongayee
3.	Ishtahri	1.Ishtahri2. Tun3. Muthal4. Chag5. Batwas6.Tayari
4.	Golab-Garh	1.Golab-Garh2. Mati3. Layee4. Garh5. Pandel6.Ligri7. Lundi
5.	Masu	1. Palali2.Masu3. Chashoti4. Hangu5. Losian6. Machail7.Hamori
(iii)Telisil Marwa
1.	Margi	1. Margi2.Sukhnai3. Gumri4. Rekenwas5. Basmana
2.	Aushan	1. Aushan2.Mulwarwan3. Barayan4. Choye Draman5. Aftee6.Mungli
3.	Rinaic	1. Rinaic
4.	Yeerdu	1. Yeerdu2.Pathgam
5.	Nopachi	1. Nopachi2.Nowgam .3. Dharie
6.	Chanjer	1. Chanjer2.Tiler
7	Dehrana	1. Dehrana2.Hanzal
8.	Kadarna	1. Kadarna
9.	Lupara	1. Lupara2.Chicha Dachhan
10.	Lohrna	1. Lohrna2.Janakpur
11.	Sonder	1. Sonder
12.	Dool	1.Kwartehi2. Dool
13	Bhagna	1. Bhagna2.Ajra3. Chachaa Nagena4. Sumana Bhata
14.	Chattroo	1.Chattroo2. Dichar3. Udil Gujran
15.	Chingam	1. Chingam
16.	Palmar	1. Palmar2.Bhandarkoot
17.	Mulchhatar	1.Mulchhatar2. Tagood
18.	Sigdee	1. Sigdee
19.	Galharbata	1. Pias2.Galharbata
20.	Karool	1. Karool2.Chandah3. Pora4. Ghant5. Lawah6. Angral
21.	Badhat	1. Badhat2.Chalasu3. Kalchamda4. Baroti5. Duga6. Kheri7.Dharasreer8. Joshana9. Salama10. Lass11. Bagrana
22.	Shanlari	1. Avoli
23.	Matta	1 Hiryal2.Lachkhazana
24.	Poochhal	1.Poochhal2. Lachhlayaram
25.	Kuchhal	1. Rablathal
26.	Trigam	1. Trigam2.Drab3. Jinwas
27.	Pakalan	1. Pakalan2.Dharbaden
28.	Filler	1. Filler
X.District Reasi(i)Tehsil Reasi
1.	Sahri	1. Rathot2.Sarot Kot3. Sahri4. Toot5. Dharangli6.Phagoori7. Charala Kot8. Dange Kot9. Devi Grh10.Sukhla Ghat
2.	Harot Kot	1. KrunKot2. Kothroo3. Sanmukh4. Kotti Lajpat5.Sijandhar6. Chanra Kot7. Harot Kot8. Kheri Kot9.Atrana Kot10. Sayal Sagarh
3.	Sersanawan	1. Lamsora2.Kansar3. Saranghdhar4. Serandwan5. Bakal6.Baida7. Sermeghan8. Samad Khad
4.	Poura Kotta	1. Kalakot2.Delayarhi3. Sajan Pur4. Dheoi5. Thiroo6.Snathian7. Kotela8. Sangar
5.	Thakrakot	1.Berigalah2. Chandbi3. Mata4. Thakrakot5.Goorah6. Bayoora7. Samarah8. Dhalyoot9.Kanolah0. Bandhar11. Lodcha12. Goudali13. Panasa
6.	Chankah	1.Baldhanoon2. Dharan3. Sailanjan4. Thanpal5.Palasah6. Garhi7. Chankah8. Kahrahah9. Gabbar10.Namal
7.	Jij	1. Thanole2.Thab3. Jij4. Paltian5. Chakal Hawalan6. ChakalSaltha7. Ladha8. Narkote9. Prankote10. Dhaki Kote
8.	Poura Kotla	1. PoursJagir2. Aliya3. Bamilya
9.	Talwara	1. Pandhal2.Jambari3. Garn Khalsa4. Jari5. Malel6. Gungus
10.	Pouni	1. KundKhundari2. Majra Kund3. Krarah4. Khuniori
11.	Latter	1.Raila-jagir
12.	Kotli Bojalan	1. Chapanoo
13.	Salal	1. Salal
(ii)Tehsil Gool-Gulabgarh (Mahore)
1.	Mohore	1. Mahore2.Batholi
2.	Sarh	1. Sarh2.Tuksan3. Gulabgarh
3.	Gulabgarh	1.Gulabgarh2. Bharansal3. Khoure4. Shadoul5. Lar
4.	Dewal	1. Dewal2.Niouch3. Aibes4. Shibras
5.	Chasote	1. Chasote2.Baddar3. Larh
6.	Bagankote	1.Bagankote2. Dandakote3. Mallikote4. Sarsote5 NandKote
7.	Shergarh	1.Shergarhi2. Chasana3. Hammusshan4 Thalkote5.Sanglikote6. Chandialkote7. Kundardan8. Majrakund9.Mammunkote
8.	Tuli Banna	1. Tuli2.Banna3. Hassote
9	Shikari	1. Shikari2.Chana3. Garm Khalsa4. Jari5. Malel6. Gungus
10.	Kanthi	1. Kanthi2.Tillo3. Bharwati
11.	Thuroo	1. Matlole2.Thuroo
12.	Shajroo	1. Shajroo2.Malas3. Jamaslan
13.	Budhan	1. Budhan2.Chaklas3. Saldhar
14.	Kanthan	1. Kanthan2.Challadh3. Haindar4. Arnas
15.	Juddah	1. Juddah2.Dhansal3. Dharote4. Dugga
16.	Dhanoure	1.Dhanoure2. Sawalkote3 Khanikote4. Sarthokote
XI. Distt.Ganderbal(i)Tehsil Ganderbal
1.	Haripora	1.Anderwan2. Arhama3. Haripora
2.	Wusan	1. Wusan2.Chinar
3.	Chatergul	1.Chatergul2. Arigoripora
4.	Palang	1. Palang2.Dragtenge3. Lari4. Barwala5. Gundiari6.Kachnumbal
5.	Akhal	1.Najwannallah2. Akhal3. Tangchater
6.	Wangat	1.Barnbugh2. Khanan3. Wangath4. Bamlina
7.	Kangan	1.Kijipora2. Hardupanjin
8.	Cherwan	1. Margund2.Satrena3. Cherwan
9.	Hayanpalapora	1.Hayanpalapora2. Yichama3. Dardauddar
10.	Thune	1. Thune2.Mamer
11.	Hariganiwan	1.Hariganiwan2. Surafraw
12.	Gund Sirsang	1.Sumbalbala2. Farwhaknarj3. Gundsirsang
13.	Sonamarg	1. Nilgrar2.Sonamarg3. Purat Gagengeer4. Rewal
14.	Wayilo	1. Urpash2.Gutlibagh
15.	Khalmulla	1. Baba DirYadin
16.	Warpohu	1. Darihal(Pati Warpohu)
17.	Wakura	1. Wakura2.Gozhama
(ii)Tehsil Kangan
1.	Kangan	1. Kangan
2.	Sonamarg	1. Kullan
(iii)Tehsil Lar
1.	Watlar	1.Chuntwaliwar
2.	Manigam	1. Patries ofManigam viz.a. Yarmukamb. Watsban
3.	Yongoora	1. BabaSalleh (Pati Yangoora)
4.	Watlar	1. ChanthenGulabpora2. Beghi Zaman Ganai
XII.District Badgam(i)Tehiil Khag
1.	1. GundDalwach	1. GundDalwach2. Bonagund3. Malwah4. Bovesh Sharen5.Larkipora
(ii)Tehsil Khansahib
1.	Brenwar	1. Bonen2.Brenwar
(iii)Tehsil Beerwah
1.	Arizal	1. Arizal2.Rokhai3. Gothpora4. Zenpora5. Kud-Rawalpora6.Khosapora7. Dangerpora8. Machipora
2.	Zugu Kharian	1. ZagooKharian2. Chhal3. Brass4. Ranga Zahal
3.	Sita Haran	1.Sochelpathri2. Khaipora3. Nachampora4. Chakerpora5.Batapora Drang6. Sita Haran7. Khud Lassipora8.Habdardi Lassipora
4.	Shingalipora	1.Shinglipora2. Sugan Yarinar3. Kuker Bagh
5.	Khag	1. AhanDar2. Awan pora3. Khag
6.	Hamchipora	1. Nagabal2.Lawaipora3. Trapal4. Hamchipora5. Alam Nag6.Poshkar
7.	Hardo Soresh	1.Panjyari2. Peth Sharan3. Naserpora4. Hardu Suresh5.Dalwach Khurd6. Lokipora
8.	LalporaBeerwah	1. Nasoo2.Nar Singhpora3. Kalipora4. Gooripora5. LalporaBeerwah
9.	Iskenderpora	1. Ichhama2.Ramder Chakpora3. Iskenderpora
10.	Malapora Khag	1.Khandypora2. Zogipora3. Khanpora4. Kanchatipora5.Rawalpora6. Khaja Gund7. Malapora Khag.
11.	Rawalpora	1.Rawalpora2. Peeripora3. Rakhiwachoo4. Gundshoga5.Kralnewa6. Chartoo7. Wachoo
12.	Qumroo	1. Qumroo2.Nandpora3. Daragam4. Hardoo Panjoo
13.	Darang	1.Chariharoo2. Kangadipora
14.	Hukhlatri	1.Hukhlatri2. Chek Hukhlatri3. Chana Nowpora4. ChakiChan Nowpora5. Kulhama6. Gamgalla7. Gandi DarveshHarwanian8. Rawalpora Beerwa Gundi-panoh
15.	Khandoor	1.Padwapora2. Zubgulla3. Ganjlalpora4. Harnag Guroo
16.	Drang	1. Drang
(iv)Tehsil Charari-Sharief
1.	Charari-Sharief	1. GundiShamas
(v)Tehsil Chadoora
1.	Nowpora	1.Shivepora2. Chowdhrigund3. Nowpora4. Bangund
2.	Brinjan	1. BuzjuwLaskalan2. Brinjan
3.	Nowhad	1.Kliarigund2. Barwa3. Chanagund4. Nowhad
4.	HafrooBatapora	1. HafrooBatapora
5.	Dadompora	1. Shumnag
6.	Watkaloo	1. LoliporaOmpora2. Watkaloo3. Kanikoth
7.	Darwan Nowgam	1. ChalyanChuntinar2. Baranpathri3. Darwan Nowgam
8.	Charari-Sherif	1. GundiShamas
9.	Pakerpora	1.Mohindipora2. Manzim Marg3. Shankerpora4.Charipora5. Khanipora6. Pakerpora
10.	HardalwanFutlipora	1. HardalwanFutlipora
11.	Cherwan	1.Malipora2. Cherwan3. Chaki Govind Joo Dhar
12.	Telesar	1.Karipora2. Telesar
13.	Gogjipathri	1. Leadun2.Gogjipathri3. Kotibal4. Pahadipora
14.	Surasyar	1. Surasyar
15.	Hanjoora	1.Hanjoora2. Zoohana3. Partigam
16.	Ranger	1. Ranger2.Wagam3. Chilyach4. Parwara
17.	RoopporaNamthal	1. Panzan2.Bichroo3. Baghbachroo4. Rooppora5. Namthal6.Gangibagh
18.	Kanir	1. Kanir2.Hushroo3. Qanoongopora
19.	Yarikalan	1.Yarikalan2. Kathirgund3. Kulibagh4. Marbal5. DevBagh6. Dad Mubagh7. Khirbagh8. Dharbagh
20.	Badipora	1. Badipora
21.	Sogam	1. Sogam2.Gundi Rajbagh3. Gundi Maqsood4. Gundiwali5.Mohnoor6. Kralwari
22.	Chaarisharief	1.Hapatnar2. Checki Hapatnar3. Zin Panchal
23.	Dadompora	1.Dadompora2. Mukan
24. [ [Inserted by SRO 46 dated 27-1-2010.]	Khanda	1.Sanzipora]
(vi)Tehsil Budgam
1.	Kachwari	1. Kachwari
2.	Gurweth Kalan	1. Lainlab2.Gurweth Kalan3.Gurweth Khurd
3.	Yari Khah	1.Yarikhah2. Kralpathtri3. Traja Khal4. RanyarBeerwa5. Ranyar Leh6. Soznipora
4.	Raithen	1. Raithen2.Koch Razgir3. Waterdabal4. Khahipora5. Balpora
5.	Frestwar	1.Frestwar2. Shalanar3. Lawoora
6.	Khan Sahib	1. KhanSahib2. Dooru3. Kalshipora4. Yaresatru
7.	Arigam	1. Arigam2.Bangroo3. Madnoo Hanewhar4. Yagibugh5. Narigund6.Bagi Bakaya
8.	Dabipora	1.Pajipora2. Yakiya Farooq Shah3. Mulanaroo4.Khudipora5. Shehni6. Kanoora7. Khahripora
9.	Jawalpora	1.Jawalpora2. Kashtwar3. Chakigujree4. Hayatpora5.Udre6. Gujra
10.	Shalipora	1.Shalipora2. Saratpora3. Paris Abadpora
11.	Waterhail	1.Waterhail2. Hardowail3. Brail4. Gundi Ali Naik
12.	Waterwani	1.Waterwani2. Rakhripora3. Kakarmarh4. Batigagh5.Path Bagh6. Dadina
13.	Talapora	1.Talapora2. Bugichal3. Batipor4. Batipora(Gotipora)5. Shiekh Wripora6. Kachipuran7. ChakiSheera8. Chaki Kudhsi9. Goji Tunji
14.	Dabipora	1. Dabipora
15.	Kramshore	1. Nambalhar
16.	Parnewah	1. Kulburgh
17.	Kurhama	1. Ratnipora
18.	Nusurrlpora	1. War-Sangum
19. [ [Inserted by SRO 396 dated 22-12-2009.]	Shooru]	1. Shooru]
20. [ [Added by SRO 46 dated 27-1-2010.]	Garind Kalan	1. GarindKalan
21.	Soibugh	1. Paymus]
XIII.District Pulwaivia(i)Tehsil Tral
1.	Satoora	1.Narastan2. Zowastan3. Pranigam4. Hajinar5.Gutroo6. Satoora
2.	Khangund	1. Law2.Guttengoo
3.	Batnoor	1. BatnoorJagir2. Karamulla3. Paner Jagir
4.	Kahlel	1. Kahlel
5.	Machama	1. Machama2.Chanakitter
6.	Aripal	1.Yangwani2. Aripal3. Darganigund
7.	Luraw Jagir	1. Gwang
8.	Khan Gund	1. Khan Gund
9.	Aripal	1.Gadipora2. Dharamgund
10.	Larow Jagir	1. Seer2.Larow Jagir
11.	Pastuna (SyedAbed)	1. Pastuna(Syed Abad)
12. [ [Added by SRO 396 dated 22-12-2009.]	Dadsara	1. Buchoo
13. [ [Inserted by SRO 46 dated 27-1-2010.]	Looragan	1. Panzoo]
(ii)Teshil Pulwama
1.	Qasbayar	1.Qalampura2. Qasbayar3. Achko Yahamnoo4. DangerporaShopian5. Yader Shopian
2.	Drabgam	1. AglarKandi
3.	Abhama	1. Abhama2.Draklaran
4.	Khigam	1. Khigam2.Sangerwani3. Bagh4. Qadipora
5.	Tujan	1. Tujan2.Tenghhar3. Kanigam4. Mirgund Thakarpora
6.	Nagander	1. Bathan2.Nagander3. Satpukaran4. Zantrag
7.	Nahama	1. Marwal2.Kandizal3. Latipora4. Khadermoh
8.	Kasbayar	1. Awandugund
9.	Drabagam	1. Chak DewanBadri Nath
10.	Tujan	1. Kamrazpora
11.	Nahama	1. Nahama
12. [ [Inserted by SRO 396 dated 22-12-2009.]	Ladermar	1. GrawGund
13.	Palpora	1. Banderpora-
14.	Tokana	1. Gulzarpora
15.	ReshiporaUller	1.Ranzipora.]
(iii) [Tehsil Awantipora [Inserted by SRO 396 dated 22-12-2009.]
	Awantipora	1.Batpora1.Tokna
	2.Gadhanjipora
	3. Gath Tokna
	4. Beighpora]
XIV.District Shopian(i)Tehsil Shopian
1.	KellerMastpora	1. Keller2.Mastpora3. Rangwar4. Nasarpora5. Makan Dunaroo6.Mashwar
2.	Pahalipora	1.Pahalipora2. Chowan3. Jampathri
3.	Narpora	1. Weshroo2.Zerken3. Gotipora4. Therankandi5. Narapora6.Kathohalan7. Rakh Narpora
4.	Barthipora	1.Barthipora2. Matipora3. Botamaran Wanpora
5.	Sandoo Sirmal	1. Watoo2.Balpora
6.	Diyaroo	1. Diyaroo2.Chowdro-Gund
7.	Sedow	1. Sedow2.Reshnagri
8.	Harapora	1.Harapora2. Chek Duarou
9.	Saidpora	1. SaidporaBalla2. Saidpora Pain3. Amshipora4. MakanDanderpora5. Shamsipora6. Chek Shamsipora
10.	Zwer-Baderhama	1. KarewaManloo2. Zawra3. Degam4. Deawpora
11.	Ramnagri	1. Ramnagri
12.	Sogan	1. HafKhuri2. Kashwah
13.	Kiru MalikGund	1. Kansoo
14.	Bamnipora	1. Awand2.Bamnipora3. Rawalpora
15.	GanowporaArash	1. Lawahand
16.	Arhama	1.Habdipora2. Arhama
17.	Chokura	1. Chokura2.Chaki Sidiq Khan3. Kum Dallan
18.	Tarkawangam	1. Ladi2.Konigam3. Nolay Poshwari4. Badigam5. Malehdeer6.Aripora7. Bodipora
19.	Barthipora	1. RambirporaNowabad
20.	Sindu Sirmol	1.Doomwari2. Ganowpora3. Sindu Sirmol4. Payerwal
21.	Dayaroo	1.Doompora2. Arova3. Naid Gund
22.	Sogan	1. Dragad2.Sogan3. Chadipepora4. Reshpora
23.	Kilro MalikGund	1. KilroMalik Gund2. Chanchwar3. Krawa4. Pargochi
24.	Beminipora	1. Hanjpora
25.	GanowporaArish	1. GanowporaArish2. Shartipora3. Palapora4. Chowdhari Gund
26.	Arahama	1. Largam
27.	Chakora	1.Hajipora2. Hardu Nag Shrawan3. Karhama
28.	Tarkawangam	1.Tarkawangam
29.	Chatrigam	1. HaidarGund2. Khuja Pora3. Rabin Gund Behram4. Sofi Pora
30.	Pinjura	1. Trenz
31.	Pahnoo	1. Mohan Pora(Trenz)
32. [ [Inserted by SRO 396 dated 22-12-2009.]	Tranz	1. Dangerpora
33.	Dangerpora	1.Sugo-handhama]
XV. DistrictKupwara(i)Tehsil KarnahWholeTehsil
(ii)Tehsil Kupwara
1.	Khurhama	1. Khurhama
2.	Warnow	1. Watnow2.Saver Thendipora
3.	Korsan	1. Sanjiwan
4.	Gundizunrishi	1.Gundizunrishi2. Chowkibal
5.	Guzriyal	1.Guzriyal2. Warsun
6.	Meelyal	1.Kachihama2. Farkan3. Meelyal
7.	Manigah	1. Manigah2.Zangli Kasheera
8.	Nagrimalpora	1. Ogabal
9.	Keegam	1. Keegam
10.	Dard HariKharagund	1. Rashanpora
11.	Dardpora	1. Dardpora
12.	Kalarooch	1. Kakarooch
13.	BataporaHayihama	1. Hayihama
14.	Keran	1. KanthwaliShalbutho
15.	Khurhama	1. TakiyaKhurhama
16.	Zirhama	1. Zirhama2.Marhama
17.	Keygam	1.Shadipora2. Muga Lolab3. Hayatpora
18.	Wavera	1. Surigam
19.	Khumriyal	1. Khumriyal
20.	Telipora	1. Doruchwani
21.	DeverindarBugh	1. DeverindarBugh2. Thandoosa3. Muqam Sharief Dar
22.	Dedikote	1.Dedikote2. Pazipora
23.	Kralpora	1.Reshigund[2. Dardsun] [Inserted by SRO 46 dated 27-1-2010.]
24.	DardharaiKhargund	1. DardharaiKhargund.2. Lone Harai
25.	Panzgam	1. Paties ofPanzgam2. Munzpatri3. Khanbal4. Manchater5. Redi
26.	Krusan	1. Tangchak
27.	Dardpora	1. Rednag2.Manchater3. Redi[4. Dardpora] [Added by SRO 396 dated 22-12-2009.]
28. [ [Added by SRO 46 dated 27-1-2010.]	Maidanpora	1.Gagal]
(iii)Tehsil Handwara
1.	Manzgam	1. Manzgam2.Tumeau3. Haftrada
2.	Pachkoot	1.Pachkoot2. Amargarh3. Gund Lassa Shah
3.	Dehama	1.Bangergund2. Cherkote
4.	Upazwani	1.Upazwani2. Tulwari3. Chermandi
5.	WasaKavnara	1. WasaKavnara2. Sochalwari3. Hengn Kote
6.	Zachaldara	1. Warapora
7.	Chanimolla	1.Chanimolla2. Larribal3. Bowan Whatsar4. Shatigam5.Yamlar
8.	Behnipora	1.Behnipora2. Satkujan
9.	Mawar	1. Mawar2.Haidermari3. Khadi4. Suzipora Kotlari
10.	Drung ShahNagri	1. Lachh
11.	Nowgam	1. Mandal2.Nowgam3. Weehama
12.	Reshipora	1. MuqamRajwar
13.	Harel	1. Manbaj2.Kahikote3. Band4. Shilthra5. Dudhkul
14.	Rawalpora	1. GundiKamal2. Gundi Chabootra
15.	Rajpora	1. Rajpora2.Sultanpora3. Ahgam
16.	Lachampora	1. Sarmarg2.Dogripora3. Lachampora4. Zaffar Khani
17.	Wadder Bala	1. WadderPain2. Nichhama3. Wadder Bala
18.	Kandi Khas	1. Kandi Khas
19.	Shanow	1. Wulrama
20.	Turkapora	1. Krumhar
21.	Wadipora	1.Badrakal2. Nagranar
22.	Bakhiakar	1.Bakhiakar2. Dudipora3. Lachipora
23.	BadatotMachipora	1.Nabadzeb2. Badrahar
24.	Kralpora	1.Rangapeth2. Check Puran3. Kralpora4. Hajin5.Kunnel
25.	Safalpora	1. Rennan2.Pazipora
26.	Ashpora	1. Harwal2.Wajahama3. Ashpora
27.	DrungsoShahnagri	1. DrungsoShahnagri
28.	Ruril	1. Ruril2.Sheikhpora
29.	Shatgund	1. DarbalBala2. Darbal Pain3. Budhbough4. Ulln Gub5. ShatGund Bala6. Thiria Tantray Gund7. Gund Razak
30.	Kandi	1. Tirch
31.	Taratpora	1.Taratpora2.Daril
32.	Leelum	1. Leelum2.Kineal3. Hardoona
33.	Waisa Kawanar	1.Chirpawa2. Kalipora
34.	Doolipora	1.Kukroosa2. Sonamulla3. Dolipora
35.	Patchkote	1. Kalmina2.Champora3. Waripora
36.	Upwani	1.Pazwalpora2. Wagat
37.	Tarkpora	1. Khaipora
38.	Ayudoora	1.Auyudoora2. Warapora3. Prurgroo4. Jehama
39.	Panditpora	1. Ananwan
40.	Dahama	1. ChakiBakshi2. Dahama3. Padergund4. Gundi Momin
41.	Shagapora	1. PahalDaji2. Warepora3. Zeb Geeripora (Pari of Zeb Greripora)
42.	Nathnoosa	1. ChackNathnoosa (Pati of Nathnoosa)
43.	Taratpora	1. Sherkoot
44.	Zachaldara	1. Zachaldara
45. [ [Inserted by SRO 46 dated 27-1-2010.]	Guloora	1. Kuthura
46.	Unisoo	1. KhanooBaba Gund
47.	Villigam	1. Hakainabad
48.	Puhrupethi	1. Bunagam
49.	Shogpora	1. Geeripora]
	(iv) TehsilLolab	1. Sherkoot
1.	Tekipora	1. Tekipora
XVI.District Baramulla(i)Tehsil Uri
All villagesexcluding those which have been included in the new TehsilBoniyar as per SRO-185 dated 22-05-2007 issued by RevenueDepartment
(ii)Tehsil Sopore
1.	Mandji	1. MuqamShaid Mir2. Cheerhar
2.	Syal Kot	1. SyalKot2. Barman3. Khamoh4. Golibal5. Bandub
3.	BalhamaKhanpora	1. KutruNaribal2. Balhama3. Sher Anagan4. Ladu Ladura
4.	Chalusa	1.Kater-Daji2. Tangmulla3. Pazwalpora4. NowporaHamal5. Dazna6. Hamam7. Doviwari8. Merkoot
5.	Panzla	1. HornDub2. Panzla Gundbal
6.	BhakiporaBatpora	1. Sein2.Fagipora
7.	Hardochanam	1. Chiodhaji
8.	Zathan	1. Hanru2.Dalri3. Pakhwara4. Kungrusa5. Ahangerpora6.Dogripora
9.	Betongu	1.Rampora-Rajpora
10.	Krank-Shivan	1. Panchipora
11.	Bumai	1.Imbarzalwari
12.	Achwabal	1. Doabgah
(iii)TehsilTangmarg
1.	Hajibal	1.Hajibal2.Mulbangil3.Fajhpora
2.	Khaipora	1. KhaiporaBala2. Teetran3. Hoom4. Nidirgund5. Kharnipora6.Tantreypora
3.	ChindilWanigam	1. Kulhama2.Darhama
4.	Devpor-Dardpora	1.Devpor-Dardpora2. Dadarkota3. Darkasi4. Gogaldara
5.	Mughalpora	1.Mughalpora2. Khayapora Payeen3. Shorpora Telgam
6.	Hardu-Madum	1. Batoo2.Gutlipora3. Budipora4. Zeeran5.Warpora-Wawpora6.Towkalporam
7.	Chunipora	1.Katipora2. Shlinda3. Chak Mirza Jamadar
8.	Hariutinoo	1. Kumpora
9.	Hardu Aboora	1. Haripoura
10.	Hardu Ichloo	1.DevDrager2. Watalpora
11.	Hardu Shoora	1.Khemenderpora
12.	Ferozpora	1. Ferozpora
13.	Chandpora	1.Chanilora2. Bandipora3. Wahipora4. Chakthan Chanpora
14.	Hardomadam	1.Hardomadam2. Kachipora
15.	Hariutinoo	1.Hariutinoo2. Pandthpora3. Mirchipora
16.	ChandilWanigam	1.Timberhama2. Wanigam3. Chandil
17.	Hardapora	1. Gulab DajiPati Hard Aboora
18.	Druroo	1. Druroo2.Tararan3. Sharia
19.	Wgmuna	1. Pariswani
20.	Hayatpora	1. RatniporaBalla2. Bichipora3. Sunlipora4. Kothipora5.Hayatpora6. Rawatpora7. Atipora Zehkhar
21.	Mugalpora	1. Kanhama2.Harnow Kowchak
22.	Hardu Ichoo	1.Hyrduichoo2. Darveshpora3. Zaspora4. Batpora5.Kohlar6. Pzwalpora7. Haipora
23.	Hardushora	1.Turkabatapora
24.	Kunzer	1.Khonchipora2. Chandibugh Narikhar
(iv)Tehsil Baramulla
1.	Khaitengan	1.Khaitengan2. Katyawali3. Hudpora4. Frestadah5.Varinar
2.	Laridoora	1.Laridoora2. Nowgam Kandu3. Nardari4. TariporaWasran5. Kownar6. Rajpora Thandi Fasi7. Dangarpora
3.	Heevan	1. Khudpora
4.	Mallapora	1.Mallapora2. Audoora3. Hardukhal
5.	Shatloo	1. Shatloo2.Alootra
6.	Benerkhadora	1. Wandri
7.	Taki Sultan	1. TakiSultan2. Hajibal
8.	Vizer	1. Vizer
9.	Tailgam	1. Dardpora
10.	Marigam	1. Marigam2.Shiekh Pora3. Tangwani Pain Bala
11.	Taki Sultan	1. Jalshari
12.	Khadinyar	1. Khadianyar
13.	Ushkura	1.Patiosangril2. Patichdridari
14.	Kichhama	1. GantmullaBala2. Gantmulla Pain3. Kichhama4. Zandfran5.Jagiyar6. Bhadmulla
15.	Heaven	1. Heaven2.Sheeranabad/Norwah3. Fatehgarh4. Mirher
16.	Kanaspora	1.Kanaspora2. Singhpora3. Jahama
(v)Tehsil Kreeri
1.	Chandoosa	1.Shamlaran2. Goheen Larijangal3. Bandi Parien4.Chandoosa
2.	Kachoomuqam	1.Valramen2. Wagila
3.	Dandmoh	1. Dandmoh2.Naghal3. Takia Yousuf Shah4. Kohilna5. Bandi Bala
4.	SultanporaKandi	1. SultanporaKandi2. Dooda Bugh3. Sherpura Gajran4.Murantangwari5. Neelsar
5.	Kalantra	1.Kakuthal2. Burza Vachan
(vi)Tehsil Sonawari
1.	Madwan	1. Sri HariKhaigund
2.	Ajas	1. SadarkootPain2. Banyari Shari3. Maqamuyari4. Ghat Kunyari5.Banyari Sharki
3.	Hakbara	1.Chanderger2.Hakbara3. Zoompora
4.	Baharabad	1. Baharabad
5.	Ganstan	1.Rakhshilyat
6.	Naidkhai	1. GohalTangpora1 Inserted by SRO 396 dated 22-12-2009.[2. WatalHanji]
(vii)Tehsil Pattan
1.	Wangam Bala	1. WangamBala2. Huthandpora
2.	Wailookralpora	1. BabaKhaipora2. Mohammad Pora3. Wahigund4. Gandripora
[(viii) Tehsil Rafiabad [Inserted by SRO 396 dated 22-12-2009.]
1.	ZetahnRafiabad	1. Zethan]
[(ix) Tehsil Boniyar [Inserted by SRO 40 dated 20-1-2010.]
1	Nowshera	1. HundiNowshera2. Chahal3. Girdnawah4. Batangi5. BelaSalamabad6. Barnate7. Shaldajan8. Prankuran9.Javind
2.	Rampur	1. Rampur2.Boniyar3. Hiller Peerniya4. Uranbova5. Mohara6.Machikrand7. Bandi Brahamana
3.	Trikanjan	1.Trikanjan2. Laddi3. Bichhi4. Banali5.Maidaanan6. Salasan7. Dudran8. Darakujan9.Chotali10. Jabdi11. Barden12. Gagarhill
4.	Zehempora	1.Zehempora2. Munjgran3. Naganari4. Perniya
5.	Pehlipora	1.Pehlipora2. Ijara3. Bimyar
6.	Limbar	1. Limber2.Warikhah3. Pringle4. Nowgran5. Ahtoshampora6.Azadpora
7.	BagnaNoorkshah	1. BagnaNoorkshah2. Kanchan3. Salamabad Dechan
8.	Shirwanipora(Lachipora)	1.Shirwanipora2. Niloosa
9.	Bijhama	1. Bijhama2.Braripora3. Kathalhipathribal4. Mayan5.Muqampweerniya]
XVII.Distt. Anantnag(i)Tehsil Pahalgam
1.	Pahalgam	1. Mamal2.Nunwan3. Ledroo4. Pahalgam
2.	Ganeshpora	1. Sarchan2.Batkoo3. Gojran4. Ganeshpora5. Batkot
3.	Laripora	1.Laripora2. Mundhana3. Freslana4. Aru
4.	Khayar	1. Hapatnar
5.	Lagripora	1. Yachnar
6.	Dawtoo	1. KhelanGujran
7.	Dahwatoo	1.Dahwatoo2. Mowra3. Awra4. Laddi
8	Aishmukam	1. AhmadWagard2. Karshangam3. Tulhar
9.	Lagripora	1. AynooBrai2. Logripora Pathi Resh Kulhai3. Wajoora
10.	Hassan Noor	1. RakhChandrgam1 Inserted by SRO 46 dated 27-1-2010.[2. Chandrigam]
11.	Khyar	1. Khyar2.Yall3. Dadran Khanpora4. Shumhall5. Hangalpho
12.	Harduthal	1.Lehendajan2. Versern3. Nalla Awara
13.	Katsoo	1. Han NaginPathi of Village Feher
14.	Sallar	1. SheikhporaPati Village of Sallar
(ii)Tehsil Anantnag
1.	Chittargul	1.Chittargul2. Chogam
2.	Chaklipora	1.Chaklipora2. Brimmernarsar3. Thimdan
3.	DethuNagnaran	1. DethuNagnaran2. Brah
4.	Ahoopaisan	1.Tinmulla2. Cherpora3. Ahoopaisan4. Tungmulla
5.	Kariri	1. Kariri2.Sheikhpora3. Shergund
6.	Shangas	1. Ugjibalam
7.	Nowgam	1. Kutheer
8.	Qasba Nowbug	1. QasbaNowbug2. Guridraman
9.	Mathihanda	1.Mathihanda2. Gawren3. Ranarther
10.	Kharpora	1.Kharpora2. Narsangar
11.	Desu Nowbug	1. DesuNowbug2. Bedhihar3. Dandipora
12.	Khreti	1. Khreti2.Garwal3. Draway
13.	Larnoo	1. Larnoo2.Lasu Branar
14.	Ahlengadole	1.Ahlengadole
15.	Loharsinzi	1.Loharsinzi2. Adhar3. Chertanzi4. Helpora
16.	Sundbrari	1.Takiamagam2.Sundbrari
17.	Binduzalangam	1. BinduZalangam2. Adigam
18.	Panzgam	1. Panzgam2.Kherpora
19.	Soapshali	1. Soapshali
20.	Kandi Nagam	1. Kandiwaran
21.	BiddarHayatpora	1.Naroopora2. Verkomo[3. Bider Hyatpora and Hangulgund] [Inserted by SRO 46 dated 27-1-2010.]
22.	Wandevalgam	1. Devalgam
23.	Kamur	1. Kamur2.Uttarsoo Najigund
24.	Ranbirpora	1.Krangsoo2. Fatehgarh3. Ranbirpora
25.	Brakpora	1. UlbugNowgam
26.	Gopalpora	1.Kanganhal2. Kariwa Kanganhal
27.	Akingam	1.Mohripora2. Badoora3. Harpora
28.	Nagam	1.Kandiwara2. Khalhar3. Nagam
29.	Bahai	1. Boocha2.Hillar Arahama3. Bahai
30.	Hardu Chichan	1. HarduChichan
31.	Matahatidu	1. Rain Athar
32.	Nowgam	1. Andora
33.	Renipora	1.Rakhigrah2. Khal Chiter
34.	Salia	1. VailNagbal2. Bradanganden
35.	Akingam	1. Aningam
36.	Damhal	1. Damhal
37.	Shangur	1. Wangam
(iii)Tehsil Dooru
1.	Kaprin	1. Kaprin2.Hergawas3. Hangipora4. Chohan5. Ringmandoo
2.	Halsidar	1. Gawas
3.	Qamar	1. Qamar
4.	Rain Chowgund	1. RainChowgund
5.	Nowgam	1. Nowgam
6.	Verinag	1. Omoh2.Pati Ganaigund3. Patikhagund4. Pati Gutal Gund andWahgund
7.	Mundah	1. Mundah2.Badermunah3. Changoo
8.	Hiller	1.Pranigam2. Ujroo3. Dalwach Gagisgund4. Taragam5.Gochan6. Shistergam
9.	Batgund	1. BatgundAgnoo2. Zamal Gam3. Pati Panzwa
10.	HakhooraBadesgam	1.Naidpora2. Bronthno3. Gasipora[4. Ara Khoshipora] [Inserted by SRO 46 dated 27-1-2010.]
11.	Ocybindoora	1.Ocybindoora2. Rakh Lissar3. Otherhall4. Gaibon
12.	Kurigam	1. Kawa2.Patinagras[3. Cheki Badwani] [Inserted by SRO 46 dated 27-1-2010.]
13.	Pazthwanpore	1. Kachipora
14.	Vessoo	1. Kisbgund
15.	Thamankoot	1. Thamankooi
16.	Halsidar	1. Halsidar
17.	Wangound	1. Manzmoh2.Tanjloo
18.	Oi-Banmdora	1. Taki AhmadShah[2. Lissar Chawalgam] [Inserted by SRO 46 dated 27-1-2010.]
19.	Shakerpora	1. Chakpat(Yousfabad)
20.	Badasgam	1. Badasgam
(vi)Tehsil Bijbehara
1.	Marhama	1. Dodopatiof Village Marhama
2.	Khiram	1. Gojratpasof Village Khiram
XVIII.District Kulgam(iii)Tehsil Kulgam
1.	Razloo	1. Razloo2.Naginpora3. Waripora4. Chakwazoo5. Chatrigam
2.	Orail	1. Orail2.Kanchloo3. Thathu4. Batengu
3.	Waltengu	1.Waltengu2. Pachgam3. Nowbug4. Hakardan5. Karloo
4.	Brinal Lamar	1. BrinalLamar
5.	Pahloo	1.Chetripora2. Shaloo Schohan3. Batpora Wailoo4.Pahaloo
6.	Chambi Gourd	1.Banimula2. Chanderjee
7.	Akhal	1. LankerPambim2. Akhal3. Larkipora4. Dardagund
8.	Malwan	1. Malwan2.Khalora
9.	Akhran	1. PatiAkhran Nowpora
10.	L. Rambhama	1. Samnoo
11. [ [Inserted by SRO 396 dated 22-12-2009.]	Redwana	1. Hawoorah]
Chehlan [[Added by SRO 46, dated 27-1-2010.> [12.</FONT></FONT></P></TD></P><TD WIDTH=44%></P><P><FONT FACE=]]	1. Asthal
13.	Guddar	1. Guddar2.Laisoo
14.	Mirhama	1. Gopalpora
15.	Wanpora	1. NowporaKharpora
16.	Chowgam	1. Khargund
17.	Kulgam	1. Arigatnoo
18.	Gopalpora	1. Pambay]
(ii)Tehsil Damhal Hanjipora
1.	DamhalHanjipora	1.DamhalHanjipora2. Chek Rambirpora
2.	Yaroo	1. Yaroo2.Chichimulla3. Bathipora4. Watigam5. Gandwanoo
3.	HarduMandguri	1. HarduMandguri2. Cheki Samad Rather3. Waripora
4.	KhuriBatapora	1.KhuriBatapora Khalsa2.Khuri Batapora Zagir
5.	Avil	1. Avil2.Ragipora3. Durhama4. Lisserpora
6.	Manzgam	1. Manzgam2.Hallan
7.	Asnoor	1. Asnoor2.Konril3. Raiwatan4. Mirwani
8.	Watoo	1. Watoo2.Tangmarg
9.	Chimer	1. Chimer
10.	Badi-Jahalan	1. BadiJahalan2. Naghnar3. Dandwar4. Kutmar
11.	Deno-Kandimargh	1. Deno-Kandimargh2. Logopora
12.	Qasba Khul	1. QasbaKhul2. Ringat
13.	Nagam	1.Nagam2.Boh
14.	Nandimargh	1.Nandimargh2. Margbal3. Yari Khah4. Gujjarpora5.Danipora
15.	Ahmedabad	1.Ahmedabad2. Konsalbal
16.	LadgooRamhama	1. LadgooRamhama2. Harweth3. Tengam4. Lakdipora
XIX.Distt. Bandipora(i)Tehsil Bandipora
1.	NiabatGurezWhole Niabat
2.	Bonakoot	1.Labkachal2. Wevan3. Athwatoo
3.	Mantrigam	1. Chandaji
4.	Sonarwani	1. Buthoo
5.	Chuntimulla	1. Kudara2.Chuntimulla3. Samlar Shokhbala
6.	Arindarapora	1. Sahnithan
7.	Nadiphal	1.Chithibandi
8.	Bankoot	1. Bankoot2.Pethakoot
[(ii) Tehsil Sonawari [Inserted by SRO 46 dated 27-1-2010.]
1.	GundiSaderkote	1.Sandoonara]
XX.District KargilWholeDistrict
XXI.District LehWholeDistrict
s[XXIL. DISTRICT SRINAGAR, [Inserted by SRO 40 dated 20-1-2010.]
TehsilSrinagar (North)
1.	Khonmoh	1. SangriCheck (Paties Khanmoh)
2.	Dara	1.Faqeergujri
	2. Dara]

Annexure "C"Government of Jammu and Kashmir General Admn. Dept. Government Order No. 163-Gad of 1996, Dated 22-02-1996.Consequent upon the directions of the Hon'ble High Court in Writ Petition No. 867 of 1993 titled Ankur Mahajan versus State and others and in supersession of Government Order No. 1215-GAD of 1992 dated 30-12-1992, the Government hereby makes the following rules for grant of certificate in favour of candidates possessing outstanding proficiency in sports:-

1. Short title and commencement.

(1)These rules may be called the Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996.

(2)They shall come into force with immediate effect.

2. Definitions.

- In these rules unless the context otherwise requires: -

(A)Candidates possessing Outstanding Proficiency in Sports, marts

(i)A person who has represented India at Olympic Games, Asian Games, SAARC Games, Common Wealth Games or other officially recognized Test Matches/World Cup Competition in any of the games/sports mentioned in Schedule I annexed here to; or

(ii)A person who has participated and secured one of the first three positions in the individual events or was a member of the team which obtained first or 2nd position or has participated twice or more in the same discipline in the National Championship or Junior or Senior events in any sports or games as mentioned in the Schedule I annexed to these rules for such of the courses where the prescribed qualification is 10+2:

Provided that for selection to such of the courses where prescribed qualification is Metric, participation in Sub Junior National events shall be sufficient.The events in which the proficiency is to be determined in terms of sub clause (ii) are as follows: -

(a)National School Games held under the auspices of School Games Federation of India; or

(b)Mini National Championship under respective Federations; or

(c)All India Rural Sports Tournaments under Sports Authority of India; or

(d)Women Sports Competitions under Sports Authority of India; or

(e)Federations Cups/All India Open Tournaments under respective Federations; or

(f)Vijay Hazare Tournament: or

(g)Vijay Merchant Tournament; or

(h)Ranji Trophy Tournament; or

(i)National Championship under respective Federations; or

(j)National Sub-Junior Championship under respective Federations (for courses where prescribed qualification is Matric only); or

(k)C. K. Naidoo Trophy cricket tournament (under 22).

(B)"Government" means the Government of Jammu and Kashmir.

(C)"Sports Council" means the Council established for promotion of games and sports by Govt.

3. Procedure for submitting the application.

- A person claiming benefit of having outstanding proficiency in sports or games shall apply on Form I appended to these rules along with the certificates to the Secretary, Sports Council for grant of certificate.

4. Recommendation of the Sports Council.

- The Secretary, Sports Council shall process the applications and after being satisfied that the candidate has participated ;n any of the sports/games shall grant certificate to the candidate in Form II. The applications shall be scrutinized by a Committee comprising Secretary, Sports Council, Director, Youth Services and Sports and a representative of the Department of Education.

5.

-The Government may specify, from time to time, any procedure for crosschecking the certificates so issued under the authority of Secretary, Sports Council.

6. Eligibility for claiming benefit under the Sports Category.

- Such candidates alone shall be eligible for consideration for selection to professional institutions in the State under the Sports Category who append the certificate issued under these rules with the application form submitted by him in pursuance of the advertisement notice issued by the authority competent to invite application in the State.Form 1(Refer rule 3)Application of issue of A Certificate of Outstanding Proficiency in Sports/gamesToThe Secretary,Sports Council,Jammu and Kashmir Govt.Sir,I request that a certificate of being a candidate possessing outstanding proficiency in sports may be issued in my favour. The grounds of my claim and other particulars arc given as under:-

1. Name of the applicant

2. Father's name

3. Place of residence

(i)Village/Mohalla;

(ii)Tehsil;

(iii)District

4. Game/Games in which participated and the level in terms of Rule 2 (a) may be mentioned.

5. Date of submission of application

6. List of certificates attached.

I solemnly declare that the entries made above by me are true to the best of my personal knowledge.Signature of the applicant.Form II(See rule 4)Certificate of Possessing Outstanding Proficiency in Sports in Terms of Government Order No. 163-Gad of 1996 Da1ed 22-2-1996.I, Secretary, Sports Council, J&K Government, on screening of the application, by the Committee, after being satisfied hereby grant certificate of possessing outstanding proficiency in sports to Shri/Smt./Kum. _________ S/o W/o D/o Shri _________ R/O _______ Tehsil _______ District _________ having participated in level _______ making him/her entitled game/games at the ________ to claim the benefit for admission to professional institutions under the Sports category.Secretary,Sports Council,J&K GovernmentAnnexure "D"Weak and Under Privilege Classes (Social Caste)Every person who belongs to any of the followings social castes namely: -

1. Bahach Hanjie and Shikara Wallas excluding house boat owners

2. Fishermen including Gada Hanz

3. Markabans whose sole livelihood depends on Markabani

4. Potters (Kumahars)

5. Shaksaz

6. Shoe repairers (working without the aid of machines)

7. Bangies Khakrobes (Sweepers)

8. Barbers

9. Washerman

10. Bhands

11. Mirasis

12. Madari/Bazigars

13. Kulfaqir

14. Dambali Faqir

15. Dooms

16. Shupri Wattal

17. Sansis

18. Sikligars

19. Jheewars

20. Grati (Rural only)

Explanation: - Gharati shall mean a Gharati who runs a "Gharat on water" and shall not include the grinding machine running on electricity.

21. Teeli

22. Lohars

23. Tarkhans

24. Gilkar ,ivlason)

25. [ Labana Community] [Insrted by SRO 354 dated 3-10-2007.]

Annexure "E"R-IForm of Hundred Point Roster for Direct Recruitment

(a)The Roster shall be maintained in a Bound machine numbered Register carrying not less than 300 pages, which will be divided in two paras; Part-I and Part-II.

(b)On the first page of the Roster the Head of the Department cadre controlling Authority (in case of Government an officer not below the rank of Additional Secretary) shall record the following certificate:-

"Certified that this Register which has been opened for.maintenance of Hundred Point Roster for the post of ________ contains _______ pages. Out of which Part-I is from page _______ to page ________.

(c)Each Register will be assigned volume No. so as to maintain continuity for a sufficiently long time.

Part-I*Name of the PostNature of the cadre (State, Divisional or District)Date from which Roster is operational*Roster points for direct recruitment(Left half of each page)

1. to 100 (as detailed in rule 12 (1)

(The left half on each page of Part-II will be left blank and be used for repeated enumerations as above)Right Half of each page shall carry the following columns

Whether unreserved forward Yes or No Or if not the Reservedcategory

Point filled up Yes or No.

Carried

Form of Part-HAnnual SummeryThis part shall be assigned the last 40 to 50 pages of the register and, as far as possible one page shall be devoted to each calendar year and filled up annually (whether or not any Recruitment takes place in that year)*

(a)Year

(b)whether Requisition sent to Selection Agency

if so, number including category-wise break thereof.

(c)Break-up of Select List Received, if any.

(d)Back-long (category), if any, from (c)

(e)Whether any recruitment drive was launched, If so category-wise break-up of Results thereof.

(f)No. of posts deserved, category wise along with Government order No:8 dated

*For each such year the page will be signed by the concerned officer with an endorsement that no recruitment took place during the year under reference.Annexure "F"R-2Return to be Sent by the Selection Agency to the Social Welfare Department (Separate Return to be Sent for each Select List)

1. Name of the Post along with the

Name of the Department sending the Requisition.

2. No. of persons recommended in the select list along with category wise-break up.

3. No. of persons belonging to the Reserved Category recommended against open merit.

4. No. of persons 'carry forward' vacancies and No. of persons belonging to the Reserved Category appointed against such posts.

5. No. of posts to be carried forward.

ReturnAnnexure "G"Government of Jammu and KashmirGeneral Administration Dept. Noti. Sro-349 Jammu, The 22nd December, 1998In exercise of the powers conferred by the proviso to Section 124 of the Constitution of Jammu and Kashmir, the Governor is pleased to make the following rules namely:

1. Short title and commencement.

(a)These rules may be called the Jammu and Kashmir Appointment of Out-standing Sports Persons Rules, 1998.

(b)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires

(i)"Government" means the Government of Jammu and Kashmir;

(ii)[ "Outstanding sports person" means, [Substituted vide SRO 376 dated 29.11.2004.]

(a)a person who has represented India at the Olympic Games or Winter Olympic Games; or Pre-Olympic or Asian Games/Championship; or Winter Asian Games; or SAARC Games/Championship; or Commonwealth Games/Championship; or Afro-Asian Games; SFA Games/Championship) World Cup/Championship; or other officially recognised test matches and world cup competitions in any of the Games/Sports mentioned in Annexure-I annexed to these rules.

(b)a person who has won first, second or third position in the individual or team events in National Games or Federation Cup or Senior Inter-Zonal Competitions or Senior National Championship or Senior All India Inter State Competitions officially recognised in any of the Games or Sports mentioned in Annexure-I to these rules.]

(iii)"Sports Council" means the Council established for promotion of games and sports by the Government of Jammu and Kashmir.

3. Appointment by the Government.

- Notwithstanding anything contained in the rules or orders for the time being in force, regulating the procedure for appointment to any non-gazetted service under Government, General Administration Department shall, on the recommendation of the Committee constituted under sub-rule (2) consider the appointment of any outstanding sports person, at its sole discretion, in any Department, against any vacancy in the non-gazetted cadre as under:-(i)persons possessing qualifications as 10+2 may be considered for appointment against a vacancy in the non-gazetted service;(ii)persons possessing qualifications less than as shown in clause (i) above, may be considered for appointment against Class-IV posts:Provided that a person possessing qualifications of Graduation or above may he considered for appointment against a higher post in the non-gazetted service:Provided further that the candidates are otherwise eligible for the posts under the relevant Recruitment Rules/Regulations governing the said services besides having obtained the certificate of being Outstanding Sports Person from Secretary of the Sports Council:[Provided also that only such a candidate should be considered for appointment who participated in an event/game recognized under these rules and secured a position as would qualify him to be defined as an Outstanding Sports Person during the period not exceeding five years prior to the date of issue of advertisement notice by the Secretary, J&K Sports Council for filling up the posts under these rules.] [Inserted by SRO 376, dated 29.11.2004.]

(2)For purposes of this rule the Committee shall consist of the following namely:

1.	Chief Secretary	Chairman
2.	Secretary to Government Home Deptt.	Member
3.	Secretary to Government School Education Deptt.	Member
4.	Secretary to Government General Administration Deptt.	Member
5. [ [Inserted vide SRO 121, DATED 9.4.1999.]	Director General, Youth Service and Sports	Member]
[6] [Renumbered from “5” vide SRO 121, dated, 9.4.1999.].	Secretary/Joint Secretary Sports Council	Member

4.

A Government employee possessing a certificate of being outstanding sports person shall be considered for grant of two advance increments:Provided that no such advance increment shall be granted under rules if the employee was appointed under Rule 3 of these rules or under the rules repealed hereunder:Provided further that the total number of increments so awarded to the employees shall not exceed five in his/her service career.

5.

The appointment of an outstanding sports person under these rules shall be made only against the direct recruitment vacancies (non-gazetted) subject to availability of post.

6.

The Maximum number of appointments of outstanding sports persons against direct recruitment quota in all the services of the State during a calendar year shall not exceed 25 in any case.

7.

The benefit of appointment against direct recruitment under these rules shall be available to the candidates only once in service.

8. Repeal and saving.

(1)All rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed.

(2)Notwithstanding such repeal, the cases which are already under process, orders issued or appointment made under the provisions of the rules so repealed, shall be deemed to have been made or taken under the corresponding provisions of these rules.Annexure IList of Games/Sports referred to in Rule 2(ii)

1. Athletics. (including Track and Field events)

2. Badminton.

3. Basketball.

4. Cricket

5. Football.

6. Hockey.

7. Swimming.

8. Table Tennis.

9. Volleyball.

10. Tennis.

11. Weight Lifting.

12. Wrestling (International Styles)

13. Boxing.

14. Cycling.

15. Gymnastics.

16. Judo.

17. Shooting.

18. Archery.

19. Eqestrian Sport.

20. Handball.

21. Rowing.

22. Roller/Ice Skating.

23. Skiing.

24. Squash.

25. Billiards and Snooker.

26. Chess.

27. Golf

28. Kabaddi.

29. Karate.

30. Kayaking and Canoeing

31. Polo.

32. Powerlifting.

33. Tackwondo.

34. Yatching.

35. Kho-kho

36. [ Softball

37. Wushu

38. Fencing

39. Sports for physically challenged.] [Inserted vide SRO 376, dated 29 11.2004]

FORM 'I'Application for being A Member of Scheduled CasteToThe Competent Authority,_______________Sir,I request that a certificate of being a member of the Scheduled Caste may be issued in my favour. The grounds of my claim and other particulars are given as under:-

1	Name of the applicant	______
2	Father's name	______
3	Place of residence	______
	(i) Village/Mohalla	______
	(ii) Tehsil	______
	(iii) District	_____
4	Whether the applicant is a permanent resident of the State	______
5	The applicant belong to Caste of the Scheduled Castes	_______
6	Date of submission of application	______

I solemnly declare that the entries made above are true to the best of my knowledge.Signature of the Applicant(For Use in the Office of the Competent Authority)Application received on ____ and entered in the Register under No. _____.Competent Authority,with seal.Form 'II'Application for being a Member of The Scheduled TribesToThe Competent Authority,______________________________Sir,I request that a certificate of being a member of the Scheduled Tribes may be issued in my favour. The grounds of my claim and other particulars are given as under:-

1	Name of the applicant	_______
2	Father's name	_______
3	Place of residence	_______
	(i) Village /Mohalla	_______
	(ii) Tehsil	_______
	(iii) District	______
4	Whether the applicant is a permanent resident of the State	_______
5	The applicant belongs to Tribe of the Scheduled Tribes	_______
6	Date of submission of applicant to the Authorised Officer	_______

I solemnly declare that the entries made above are true to the best of my knowledge.Signature of the Applicant(For use in the Office of the Competent Authority)Application received on and. entered in the Register under No.Competent Authority,with seal.Form 'III'Application for a Certificate of Belonging to Socially and Educationally Backward Class.ToThe Competent Authority,__________________________Sir,I request that a certificate of being a member of Socially and Educationally Backward Class as defined under the Jammu and Kashmir Reservation Rules, 2005 may be issued in my favour/in favour of my child/ward. The grounds of claim and other particulars are given as under:-

1.	Name of the applicant	_______
2.	Father's name/guardian/person upon whom dependent	_______
3.	Place of residence of applicant	_______
	(i) Mohalla/Village	_______
	(ii) Tehsil	_______
	(iii) District	_______
4.	Place of residence of father/guardian/person upon whomdependent	_______
5.	Whether the applicant is a permanent resident of the State	Yes/No.
6.	Does the applicant/father/guardian/person upon whom dependentbelongs to an identified backward area or an area near the Lineof Actual Control	Yes/No
7.	Has the applicant/father/guardian/person upon whom dependentresided in the aforesaid area for not less than 15 years prior tothis application including the period spent outside the area onaccount of the employment, business or other professional orvocational reasons	Yes/No.
8.	Whether the applicant/father/guardian person upon whomdependent is temporarily residing outside the said area inconnection with employment, business or other professional orvocational reasons	Yes/No
9.	Occupation of the father/guardian/person upon whom dependent	_______
10.	Whether the father of the applicant or the person upon whom heis dependent is actually engaged and following the occupation onthe basis of which the benefit is claimed	_______
11.	Total income from all sources of the applicant/father/personupon whom dependent, per annum	_______
12.	Date of application	_______

I solemnly declare that the entries made above are true and nothing has been concealed.Signature of the Applicant(For use in the Office of the Competent Authority)Application received on______along with______enclosures and entered in the register at serial No. _______Competent Authority,with seal.Form 'IV'Application for A Certificate of being Child of Para-Military Forces/state Police Personnel.ToThe Competent Authority,____________________Sir,I request that a certificate of being son/daughter of Para-military Force/ State Police Personnel of the State may issued in my favour. The grounds of my claim and other particulars are given as under:-

1. Name of the applicant

2. Father's name

3. Place of residence

(i)Village/Mohalla

(ii)Tehsil

(iii)District

4. Whether the applicant is a permanent resident of the State

5. Name of the force in which the parent of the applicant is serving,

6. Rank of parent of the applicant.

7. Unit of the parent

8. Period of service of the parent of the applicant in the Para-military Force/State Police

9. Total annual from all sources (of the applicant and his father)

10. Date of submission of application

I solemnly declare that the entries made above by me are true to the best of my knowledge.Signature of the Applicant(For use in the Office of the Competent Authority)Application received on __________ under No: ______ and entered in the Register.Competent Authority,with seal.Form 'V'Application for A Certificate of being Child of Defence PersonnelToThe Competent Authority,____________________Sir,I request that a certificate of being son/daughter of Defence Personnel may be issued in my favour. The grounds of my claim and other particulars are given as under:-

1	Name of the applicant	________
2	Father's name	_______
3	Place of residence	_______
	(i) Village/Mohalla	________
	(ii) Tehsil	________
	(iii) District	_______
4	Whether the applicant is a permanent resident of the State	_______
5	Name of the Defence Force in which the father of the applicanthas served with rank	________
6	Date of discharge from the Defence Force (certificate ofdischarge to be enclosed)	________
7	Grounds of such discharge	_______
8	Name of the Defence Force in which the father of the applicantis serving/has served.	________
9	Rank held by the father of the applicant	________
10	Unit of the father	_______
11	Period of service of the- father of the. applicant in theDefence Force	________
12	Total annual income from all sources	________
13	Date of submission of application	__________

I solemnly declare that the entries made above by me are true to the best of my knowledge.Date_________Signature of the Applicant(For use in the Office of Competent Authority)Application received on ______ and entered in the register under No._________Competent Authority,with seal.Form 'VI'Application for Certificate of Being HandicappedToThe Competent Authority,Sir,I request that a certificate of being handicapped be issued in my favour under the Jammu and Kashmir Reservation Rules, 2005. The grounds of my claims and other particulars are as under:-

1	Name of the applicant	_______
2	Father's name	_______
3	Place of residence	_______
	(i) Village/Mohalla	_______
	(ii) Tehsil	_______
	(iii) District	________
4	Whether the applicant is permanent resident of the State	________
5	The infirmity on the basis of which the benefit is claimed	________
6	Annual total income from all sources	________
7	Date of submission of the Application	________

I solemnly declare that the entries made here in above are true and nothing has been concealed.Signature of the Applicant(For use in Office of the Competent Authority)Application received on _____________ and entered in register at serial No.____________Competent Authority,with seal.Form 'VII'Application for a Certificate of Being an Ex-ServicemanToThe Competent Authority,Sir,I request that a certificate of being an Ex-serviceman may be issued in my favour. The grounds of my claims and other particulars are given as under:-

1.	Name of the applicant	_________
2.	Father's name	_________
3.	Place of residence	_________
	(i) Village/Mohalla	_________
	(ii) Tehsil	_________
	(iii) District	_________
4.	Whether the applicant is a permanent resident ofthe State	_________
5.	Name of the Defence Force in which the applicantwas served with rank.	_________
6.	Date of discharge from the Defence Force(certificate of discharge to be enclosed)	_________
7.	Grounds of such discharge	_________
8.	Unit where parent service last	_________
9.	Period of service of the applicant in the DefenceForce	_________
10.	Total annual income from all sources	_________
11.	Date of submission of application	_________

I solemnly declare that the entries made above by me are true to the best of my knowledge.Date_______Signature of the Applicant.(For use in the Office of the Competent Authority)Application received on ________ and entered in the Register under No._________Competent Authority,with seal.Form 'VIII'Form of CertificateTo be Produced by a Candidate Belonging to Scheduled Castes in Support of His ClaimForm of Caste CertificateThis is to certify that Mr./Miss/Mrs. ________ Son/daughter of _______ of village/Town ________ District/Division _______ of the State _________belongs to the _______ Castewhich is recognised as a Scheduled Caste under the Constitution (Jammu and Kashmir) Scheduled Castes Order, 1956.Signature________Destination _________Date_________(with seal of the Competent Authority)Form 'IX'Form of Certificate to be Produced by a Candidate Belonging to Scheduled Tribes in Support of His ClaimForm of Tribe CertificateThis is to certify that ........... Son/daughter of ........... of village/Town ............... District/Division ............... of the State .............. belongs to the ............. Tribe which is specified as a Scheduled Tribe under the Constitution (Jammu and Kashmir) Scheduled Tribes Order, 1989, as amended from time to time.Signature:________Designation_________Date...........(with seal of the Competent Authority).Form 'X'Office of The Competent Authority ________ Certificate of Being a Member of The Socially and Educationally Backward ClassThis is to certify that Shri ________ S/o, D/o _________ R/o _______ Tehsil ______ District _________ is a member of the Socially and Educationally Backward Class, falling under the category: -

(i)Resident of Backward Area;

(ii)Resident of area adjoining Line of Actual Control

(iii)Weak and under privileged class (Social Caste)

This is also certified that the said Shri __________ or Shri _______ (on behalf of applicant) submitted his application for grant of his certificate to this office on ________ and the certificate has been delivered to him under my hand and seal today on the _________. This certificate shall remain valid for a period of five years from the date of issue of this certificate.Signature of the Competent Authority,With seal.Name in Block Letters________Date ________Designation ________Form 'XI'Certificate of Being a Child of Para-Military Force/police PersonnelThis is to certify that Mr./Miss/Mrs. __________ is a son/daughter of __________ who is serving or has served as ____________ in Para-military Force/Police Force in the State.Competent Authority,Date_________with seal.Form 'XII'Office of The Zilla Sainik Board/commanding Officer of The UnitCertificate of Being Child of Defence PersonnelThis is to certify that Mr. /Miss/Mrs. __________ is a son/daughter of _____________ serving or has served as member of Army/Navy/Air Force.Competent Authoritywith seal.Form 'XIII'Office of The Chief Medical Officer ______________Certificate of Being HandicappedThis is to certify that Mr./Miss./Mrs. _________ S/o, D/o, W/o ________ R/o ___________ is--

(i)Deaf;

(ii)Dumb;

(iii)Blind; or

(iv)Orthopaedically infirm which limits his capacity to earn; and is handicapped for purpose of the Jammu and Kashmir Reservation Rule, 2005.

Date_________Signature of the Competent Authority,with seal.Form 'XIV'Office of The Zilla Sainik Board/commanding Officer of The UnitCertificate of Being an Ex-ServicemanThis is to certify that Mr./Miss/Mrs. __________ S/o, D/o of ___________ R/o Village/Mohalla _________ Tehsil ________ District __________ service iceman of the ________ Force and discharged from the service of said force or is an ex-serviceman of the _________ Force and has been honourably discharged from the service of said force on _________Signature of the Competent AuthorityDate ________

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State of Jammu-Kashmir - Act