Section 63 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
63.
(1)(a)Every application for study leave shall be submitted through proper channel to the authority competent to grant leave;(b)The course or courses of study contemplated by the Government servant and any examination which he proposes to undergo shall be clearly specified in such application.(2)Where it is not possible for the Government servant to give full details in his application or if after leaving India he is to make any change in the programme which has been approved in India, he shall submit the particulars as soon as possible to the Head of the Mission or the authority competent to grant leave as the case may be and shall not unless prepared to do so at his own risk, commence the course of study or incur any expenses in connection therewith until he receives the approval of the authority competent to grant the study leave for the course.
