Section 36(6) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(6)(i)Where the service of a Government servant not in permanent employ is terminated by notice or on payment of pay and allowances in lieu of notice, or otherwise in accordance with the terms and conditions of his appointment, he may be granted earned leave to his credit, subject to a maximum of 1 Substituted vide F.D. Notification SRO-124 dated 17-4-1998, w.e.f. 1-7-1997. [300] days even though such leave extends beyond the date on which he ceases to be in service. If the Government servant himself resign or quits service, he may be granted earned leave to the extent of half such leave, to his credit subject to a maximum of [300 days and 150 days] [Vide Corrigendum No. A/9 (98)-536-A, dated 17.04.1998, w.e.f. 1.7.1997. ]:Provided that the leave so granted to such Government servant other than a Government servant re-employed after the date of retirement does not extend beyond the date of his retirement.(ii)The amount equivalent to leave salary and allowances, if any, admissible during such leave shall be paid in lump sum as one time settlement.
