Section 76 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
76.
In the case of Government servants in service on 1-1-1979 who opt for these rules their title to leave under these rules will be determined as under:(a)Earned LeaveThe privilege leave which was due to them on the date of their last return from such leave will be treated as earned leave at their credit and from that date onwards, they will earn (Earned Leave) at the rate and to the maximum extent contained in these rules;(b)Half Pay LeaveThe leave on private affairs or furlough which may be at their credit on 31-12-1978 will be treated as half pay leave under these rules and from the date of last return from such leave they will earn half pay leave under these rules subject to the condition that previous credit on account of furlough or private affairs plus half pay leave earned under these rules or previous spell of leave on furlough private affairs already availed plus the fresh credit will not in any case exceed a period of 2 years during the entire service of a Government servant;(c)Extraordinary leave without allowances already availed will be treated as such under these rules.
