Section 31 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
31. Notwithstanding anything contained in rule 30 (1)
"Leave not due" may be granted to temporary Government servant who are suffering from T.B., Leprosy, Cancer or Mental illness, for a period not exceeding 360 days during entire service subject to the fulfilment of conditions in clauses (a), (b) and (d) of sub-rule (1) of rule 30 and also subject to the following further conditions:-(i)that the Government servant has put in a minimum of one year's service;(ii)that the post from which the Government servant proceeds on leave is likely to last even beyond the date of his return to duty; and(iii)the request for grant of such leave is supported by a medical certificate as envisaged in Note below sub-clause (c) of sub-rule (2) of rule 32.
