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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The Jammu and Kashmir Casual and Other Workers-Regular Engagement Rules, 2017

(2)Notwithstanding anything contained in sub-rule (1), any new engagement of a CSLW in any department can only be made with the prior approval of the Chief Minister through the Finance Department.