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[Cites 0, Cited by 0] [Section 37(6)] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(6)(c) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(c)Where a Government servant is compulsorily retired as measure of penalty, under the provisions of Rule 30 of Jammu and Kashmir Civil Service (Classification, Control and Appeal) Rules 1956 and the disciplinary authority has not imposed any reduction in the amount of his pension (including gratuity).