Section 41(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(3)A male Govt. servant (including an apprentice) with less than two surviving children may be granted Paternity Leave for a period of 15 days during the confinement of his wife. During the period of such leave, he shall be paid leave salary equal to the pay drawn immediately before proceeding on leave.. Paternity leave shall not be debited against the leave account and may be combined with any other kind of leave (as in the case of Maternity leave). It may not normally be refused under any circumstances:Provided that a female Govt. Servant in whose case the period of [135 days] [Substituted for "96 days" by SRO 225 of 2012 dated 11.07.2012. ] of Maternity Leave has not expired on the date of issue of this notification, shall also be entitled to the Maternity leave of [180 days] [Substituted for "135 days" by SRO 225 of 2012 dated 11.07.2012. ]. Similarly Paternity leave to a male Govt. employee may also be allowed in case his wife had given birth to the child on a date not prior to [180 days] [Substituted for "135 days" by SRO 225 of 2012 dated 11.07.2012. ] from the date of issue of these orders.The aforementioned provisions shall be effective prospectively.
