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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(e) in Jammu and Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996

(e)Such period of leave without pay/other allowances as has not been agreed by the Competent Authority to be counted for purposes of annual increments shall not be taken into account for reckoning of the period of 9/18/27 years for Higher Standard Pay Scale as the case may be;