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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 63(1) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(1)
(a)Every application for study leave shall be submitted through proper channel to the authority competent to grant leave;
(b)The course or courses of study contemplated by the Government servant and any examination which he proposes to undergo shall be clearly specified in such application.