Section 60A(d) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(d)Special casual leave up to 7 days is also admissible to a mole Government servant whose wife undergoes non-puerperal tubectomy operation subject to the production of a medical certificate from the doctor who performed the operation to the effect that the presence of the Government servant is essential for the period of leave to look after the wife during her convalescence after operation.
