Section 60A(a) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(a)Special casual leave not exceeding 6 working days is admissible to the male Government servant who undergoes sterilisation operation; if an employee undergoes Vasectomy operation for the second time, special casual leave of six days is again admissible on production of medical certificate from the prescribed medical authority to the effect that the first operation was failure and the second operation was actually performed; and
