Union Cabinet, chaired by the Prime Minister Narendra Modi, has given its ex-post facto approval for the Jammu & Kashmir (Adaptation of State Laws) Second Order, 2020 issued under Section 96 of Jammu & Kashmir Reorganisation Act, 2019.

This order has further modified the applicability of Domicile conditions to all level of jobs in the Union territory of Jammu & Kashmir under the Jammu & Kashmir Civil Services (Decentralisation and Recruitment) Act (Act No. XVI of 2010).

This Order would apply the specified domicile criterion for employment to all posts in the Union territory of Jammu & Kashmir.


Cabinet

[Press Release dt. 20-05-2020]

[Source: PIB]

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