Section 66(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(2)(a)During study leave availed in India, a government servant shall draw leave salary equal to the pay (without allowances other than Dearness Allowance) that the Government servant drew while on duty with the Government immediately before proceeding on such leave.(b)Payment of leave salary at full rate under clause (a) shall be subject to furnishing of a certificate by the Government servant to the effect that he/she is not in receipt of any scholarship, stipend or remuneration in respect of any part-time employment.(c)The amount, if any, received by a Government servant during the period of study leave as scholarship or stipend or remuneration in respect of any part-time employment as envisaged in sub-rule (2) of rule 67 shall be adjusted against the leave salary payable under this sub-rule subject to the condition that the leave salary shall not be reduced to an amount less than that payable as leave salary during half pay leave.(d)No Study Allowance shall be paid during study leave for courses of study in India.(e)All the Departments shall ensure that only the genuine and deserving cases avail of the benefit under these rules and shall accordingly lay down further guidelines specific to their departments.][68. (1) A Study Allowance shall be granted to a Government servant who has been granted study leave for studies outside India for the period spent in prosecuting a definite course of study at a recognized Institution or in any definite tour of inspection of any special class of work as well as for the period covered by any examination at the end of the course of study;
