Section 66(4) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(4)Study Allowance shall also be allowed for the entire period of vacation during the course of study subject to the conditions that:(a)the Government servant attends during vacation any special course of study or practical training under the direction of the Government or the authority competent to grant leave, as the case may be; or(b)in the absence of any such direction, he/she produces satisfactory evidence before the Head of the Mission or the authority competent to grant leave as the case may be, that he/she continued his/her studies during the vacation;Provided that in respect of vacation falling at the end of courses of study it shall be allowed for a maximum period of 14 days.
