Section 37(4) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(4)[] [Inserted vide F. D. Notification SRO-107 dated 30-3-1982.] Notwithstanding the provisions contained in sub-rule (3) above Government servants who may seek voluntary retirement after 1-4-1982 under Article 230 of the Jammu and Kashmir Civil Services Regulations, shall be allowed the benefit of cash equivalent of leave salary in respect of the period of earned leave at credit at the time of voluntary retirement subject to a maximum of [300 days] [Inserted by SRO-124 dated 17-4-1998, w.e.f. 1-7-1997. ], in the same manner as is admissible in respect of retirements on superannuation.
