Section 49 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
49.
Casual leave should not ordinarily be combined with move days but in exceptional cases and on the sanctioning authority being satisfied that the Government servant is unable owing to illness or for reasons beyond his control to proceed to the office headquarters or to attend to work, casual leave may be sanctioned in combination with the move days. The limits mentioned at 48 above apply in this case also.
