Section 66(5) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(5)The period for which Study Allowance may be granted shall not exceed 36 months in all.] [Inserted by SRO 274 of 2013, dated 30.05.2013. ][69. The rates of Study Allowance shall be the same as are allowed by-the Government of India to its employees from time to time in the respective countries.] [Inserted by SRO 274 of 2013, dated 30.05.2013.][70. (1) Payment of Study Allowance shall be subject to the furnishing of a certificate by the Government servant to the effect that he/she is not in receipt of any scholarship, stipend or any other remuneration in respect of any part-time employment.
