2. Extension and amendment of the National Rural Employment Guarantee Act, 2005.-

(1) The National Rural Employment Guarantee Act, 2005 (42 of 2005) (hereinafter referred to as the principal Act) and all rules, orders and schemes made thereunder by the Central Government are hereby extended to, and shall be in force in, the State of Jammu and Kashmir.

(2) With effect from the date of commencement of this Act, in the principal Act, in sub-section (2) of section 1, the words "except the State of Jammu and Kashmir" shall be omitted.