The statutory resolution on extending President’s rule by another six months with effect from 03-07-2019 and Jammu and Kashmir Reservation (Amendment) Bill, 2019 was approved by Rajya Sabha today, i.e. 01-07-2019.

The reservation bill has been passed unanimously.

Home Minister Amit Shah tabled the Reservation Bill, which is set to benefit 435 villages along Samba, Kathua and Jammu.

J-K Governor Satypal Malik had on 21-11-2018 dissolved the 87-member assembly. On 20-12-2018 President’s rule was imposed.


This Act may be called the Jammu and Kashmir Reservation (Amendment) Act, 2019.

It shall be deemed to have come into force on the 1st day of March, 2019.

 In Section 2 of the Jammu and Kashmir Reservation Act, 2004 (hereinafter referred to as the principal Act), in clause (o),—

(a) for sub-clause (ii), the following sub-clause shall be substituted, namely:—

“(ii) the persons residing in the area adjoining Actual Line of Control and International Border; and”;

(b) in the second proviso, in clause (ix), in the proviso, for the words “Actual Line of Control”, the words “Actual Line of Control or International Border” shall be substituted.

In Section 3 of the principal Act, in sub-section (2), for the words “Line of Actual Control”, the words “Actual Line of Control or International Border” shall be substituted.

(1) The Jammu and Kashmir Reservation (Amendment) Ordinance, 2019 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.

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