Section 37(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(2)This concession will be subject to the following conditions:-(i)the payment of cash equivalent of leave salary shall be limited to a maximum of [240] [Substituted vide F.D. Notification SRO 202 dated 14.6.190. ] days earned leave:[Provided that with effect from 1-7-1997 the payment of cash equivalent of leave salary shall be limited to a maximum of 300 days of earned leave;] [Substituted by SRO-124 dated 17-4-1998, w.e.f. 1-7-1997.](ii)the cash equivalent of leave salary thus admissible will become payable on retirement and will be paid in one lump sum as a one time settlement;(iii)cash payment will be equal to leave salary admissible for earned leave and dearness allowance admissible on the leave salary at the rates in vogue on the date of retirement. No other allowance like compensatory allowance, Border allowance, Muffasil allowance, House rent allowance, or any other allowance will be admissible as part of leave salary;(iv)the authority competent to grant leave shall suo moto issue order granting cash equivalent of earned leave at credit on the date of retirement; and(v)[] [Substituted vide F.D. Notification SRO 130 dated 6.4.1984. ] The authority competent to grant leave may withhold whole or part of cash equivalent of earned leave in the case of a Government servant who retires from service on attaining the age of retirement while under suspension or while disciplinary or criminal proceedings are pending against him, if in view of such authority there is possibility of some money becoming recoverable from him on conclusion of proceedings against him on conclusion of proceedings, he will become eligible to the amount so withheld, after adjustment of Government dues, if any.
