Section 23(a) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(a)If the leave from which he is recalled is in India, to be treated as on duty from the date on which he starts for the station to which he is ordered, and to draw:-(i)travelling allowance equal to the amount admissible for the journey on tour; and(ii)leave salary, until he joins his post, at the same rate at which he would have drawn it but for recall to duty.
