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[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60A(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(ii)The request for grant of special casual leave is supported by a medical certificate from the doctor who performs the operation to the effect that hospitalisation of the Government servant for the period stipulated therein was essential for operation and post operation recovery.