Section 32(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(2)Unless the Government in view of the exceptional circumstances of the case otherwise determines, no Government servant, who is not in permanent employ or quasi-permanent employ, shall be granted extraordinary leave on any one occasion in excess of the following limits:-(a)up to three months without a medical certificate;(b)up to six months where the Government servant has completed one year's continuous service on the date of expiry of leave of the kind due and admissible under the rules including three months extraordinary leave under clause (a) and his request for such leave is supported by a medical certificate for common ailments as required by these rules; and(c)Up to 18 months on medical certificate where the Government servant who has completed one year's continuous service is undergoing treatment, for cancer or any other disease which is certified by the Director Health Services or Principal Medical College as life consuming, or for mental illness, pulmonary tuberculosis or pleurisy or tubercular origin, tuberculosis of any part of the body and leprosy.Note 1. For grant of leave under sub-rule (c) a Government servant should produce a medical certificate from the Medical Superintendent of the Institution recognised for treatment of the disease from which he is suffering or from a specialist in such disease of the rank of an Associate Professor of a Medical College or, equivalent to him, or above him. The medical authority issuing the certificate will inter alia certify that the Government servant is under his treatment or is under treatment in the Institution and has reasonable chances of recovery on the expiry of the leave recommended.[Note 2. Temporary B.Sc. teachers in service in the School Department who may intend to undergo as private candidates M.Sc. Course/M.A. in Mathematics be allowed by the Administrative Department leave without allowances exceeding 3 months but not beyond a period of two years provided there is dearth of post-graduate teachers in that subject. Acquisition of post-graduate qualifications by them will not however entitle them to any higher grade or pay other than what is admissible in the normal course under rules.] [Inserted vide F. D. Notification SRO-276 dated 8-7-1982. ](d)Twenty four months, where the leave is required for the purpose of prosecuting studies certified to be in the public interest, provided the Government servant concerned has completed three years continuous services on the date of expiry of leave of the kind due and admissible under these rules including three months extraordinary leave under clause (a).(e)[] [Inserted vide F. D. Notification SRO-614 dated 13-11-1979. ] The wives of defence services personnel who may be serving in civil services in temporary capacity may be allowed extraordinary leave without allowances up to a period of six (6) months at a time during the period their husbands remain posted to family stations other than the one where their wives may be serving. The concerned will rejoin their duties soon after their husbands are posted to non-family stations/operational areas or within six months from the date of proceeding on leave whichever is earlier. The fact of posting at a family station and the period of such posting shall be got certified from the concerned Army quarters.
