Section 17 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
17. Verification of Title to Leave
(i) No leave shall be granted to a Government servant until a report regarding its admissibility has been obtained from the authority maintaining the leave account.(ii)(a)where there is reason to believe that the obtaining of admissibility report will be unduly delayed, the authority competent to grant leave may calculate, on the basis of available information, the amount of leave admissible to the Government servant and issue provisional sanction of leave for a period not exceeding 60 days.The grant of leave under this sub-rule shall be subject to verification by the authority maintaining the leave account and a modified sanction for the period of leave may be issued where necessary.NoteIn the case of, leave preparatory to retirement an undertaking for recovery of the leave salary, if any, paid in excess shall be taken from the Government servant.
