Section 37(5) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(5)[ The benefit of sub-rules (1) and (2) above shall be available to the Government servants of vacation Department also in respect of any amount of earned leave earned by them in terms of the provisions of Rule 27.] [Inserted vide F. D. Notification SRO-471 dated 30-11-1985. ]Pending cases if any shall be decided accordingly.
