Union Ministry for Home Affairs (MHA) had issued an order on 01-04-2020 for adaptation and modification of State Laws specific to the erstwhile State of Jammu and Kashmir, to further facilitate the application of Central Laws to the newly formed Union Territory of Jammu and Kashmir.
MHA has further issued an order to make domiciles of Jammu and Kashmir eligible for all Government posts in the Union Territory.
Click here to see the 01.04.2020 Gazette Notification
Click here to see the 04.04.2020 Gazette Notification
Ministry of Home Affairs
[Press Release dt. 04-04-2020]
[Source: PIB]