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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(b)[] [Recast vide F.D. Notification SRO-225 dated 28-5-1984.] The special casual leave way be allowed only:-
(i)for participation as a player in sporting events of national or international importance when the Government servant has been duly selected for such participation.
(i)
(ii)for participation as an official in any national or international sporting event.
(iii)for organising national or international sporting events or for any assignment given by a National Sports Association.
(iv)for participating in meetings or National Sports Association. Provided that the Government servant is duly nominated to represent the State Association
(v)[ Special Casual Leave to the extent of 30 days may be granted to State Government employees who are participating in Trekking Expeditions Organized by Youth Hostels Association of India as well "Expeditions" having the approval of Indian Mountaineering federation subject to the below noted conditions: