Section 61(4) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(4)Study leave shall not ordinarily be granted to a Government servant:-(i)[ who has rendered less than three years' service under the Government or till he/she, if probationer, does not complete the period of probation satisfactorily whichever is later;] [Recast vide F.D. Notification SRO 273, dt. 23.9.2005. ](ii)who is due to retire or has the option to retire from the Government service within three years of the date on which he is expected to return to duty after the expiry of the leave.
