Section 37(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(3)The benefit of sub-rules (1) and (2) above will not be applicable in the following cases:-(a)premature/voluntary retirement under Article 226(2) or 226 (3) and Article 230 of the J&K Civil Services Regulations or any other corresponding rule; and(b)persons who are compulsorily retired as a measure of punishment.[Benefit of cash in lieu of earned leave to Government servants who retire voluntarily][Inserted vide F. D. Notification SRO-107 dated 30-3-1982.]
