Section 44 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
44. Quarantine leave
(1) Where, in consequence of the presence of an infectious disease referred to in sub-rule (2) in the family or household of a Government servant at his place of duty, residence or sojourn, his attendance at his office is considered hazardous to the health of other Government servants such Government servant may be granted quarantine leave.(2)For the purpose of sub-rule (1) Cholera, Small-pox, Plague. Diptheria, Typhus, fever and cerebrospinal meningitis may be considered as infectious disease, chicken-pox shall not however considered as an infectious disease unless the Medical Officer or the Health Officer consider that because of doubt as the true nature of the disease (for example Small-pox) there is reason for the grant of such leave.(3)(a)Quarantine leave may be granted by the Head of the Office on the certificate of a Medical Officer for a period not exceeding 21 days or in exceptional circumstances 30 days.(b)Any leave necessary in excess of this period shall be treated as leave due and admissible and shall be debit able to the leave account of the Government servant.(4)Quarantine leave, subject to the maximum laid down in the sub-rule (3) may be granted when necessary in continuation of other leave.(5)A Government servant on quarantine leave shall be treated as on duty. No substitute shall be appointed while he is on such leave.
