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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(2)Notwithstanding such cesser or operation, anything done or any action taken or any leave earned by or granted to or accounted to the credit of a Government servant, under the old rules, shall be deemed to have been done, taken, earned, granted or accrued under the corresponding provision of these rules.First Schedule[See Rule 4(a)]Authority Competent to Grant Leaves
S.No. Kind of Leave To whom delegated Extent
1. Earned leave, Half pay leave, Commuted leave, leave not due,Extraordinary leave, Disability leave, Maternity leave 1. Administrative Departments 1. Full powers.
2. High Courts 2. Full powers.
[2-A] [Inserted vide Finance Deptt. Notification SRO 70, dated 14.2.1989.]. Director Sher-i-Kashmir Institute of Medical Sciences Srinagar 2-A. Full powers in respect of staff members of the Institutesubordinate to the Director.
3. Major Head of Departments 3. All Officers the maximum of whose scale of pay does notexceed Rs. 12000-375-16500.[] [Amended vide SRO 18, dated 19.1.1998.]
4. Class I officers 4. All officers the maximum of whose scale of pay does notexceed Rs. 9000-300-14100.[] [Amended vide SRO 18, dated 19.1.1998.]
5. Class II officers 5. All officers the maximum of whose scale of pay does notexceed Rs. 6700-200-10700.[] [Amended vide SRO 18, dated 19.1.1998.]
6. Class III offices 6. All officers the maximum of whose scale of pay does notexceed Rs. 5150-150-8300.[] [Amended vide SRO 18, dated. 19.1.1998.]
7. Class IV officers 7. All officers the maximum of whose scale of pay does notexceed Rs. 3050-75-3950-80-4910.[] [Amended vide SRO 18, dated 19.1.1998.]
Note 1:—In respect of School Education (Boys and Girls) the Heads of High/Higher Secondary Schools/Teachers Training Institutes shall be competent to sanction all kinds of above leave to the staff working under them.Note 2:—Acting leave arrangements where there are no leave reserve posts in cadre/or department shall be made by the authority which are competent to make appointments in accordance with the rules and orders issued by the Government from time to time.[Note 3] [Inserted vide Finance Department Notification SRO-676 dated 21-12-1979. ]:—Deputy Directors Health Services (Territorial) shall be competent to grant leave to Assistant Surgeons and the officers of equivalent ranks, working under their control.[Note 4] [Inserted vide Finance Department Notification SRO-36 dated 6-2-1982. ]:—Tehsil Education Officers Boy/Girls shall be competent to sanction all kinds of leave excepting leave outside India and study leave to the staff working under them irrespective of their scale of pay.[Note 5] [Inserted vide Finance Department Notification SRO-156 dated 10-3-1986. ]:—Medical Superintendent of Institute of Medical Sciences Srinagar shall be competent to sanction leave non-gazetted staff subordinate to him and to make substitute arrangements subject to the condition that substitute arrangements lasting more than three months shall not be made by him.[Note 6] [Inserted by SRO-446 dated 13-11-1996. ]:—In respect of College Education the principals of Degree Colleges shall be competent to sanction all kinds of leave except study leave and leave outside India to the staff working under them.
S. No. Kind of leave To whom delegated Extent
2. Study leave Refer Rule 73.  
Form 1[See rule 15]Application for leave or for extension of leave