Section 47 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
47.
In the case of persons employed for short period or a Government servant who is appointed to a regular post after passage of a part of the year in respect of which casual leave is earned, the amount of casual leave shall be proportionate to the period of employment i.e. in the same proportion to 15 days as his period of service in that year bears to the whole year.Note.The minimum short leave admissible shall be for half a day. If a Government servant applies for a short leave of any duration up to 3 hours, half day's casual leave shall be debited to his casual account and for leave beyond 3 hours on a working day full days casual leave shall be debited to his account. There is no objection to the grant of half a day's casual leave in conjunction with full day casual leave.Half a day's leave (casual or earned leave if no casual leave be due) should be debited to the leave account of a Government servant for each late attendance. The Head of the Office or the sanctioning authority may, however, condone late attendance up to an hour as a special case, on not more than two occasions in a month if he is satisfied that the Government servant could not attend the office in time for reasons beyond his control. In case such a course does not ensure punctual attendance, suitable disciplinary action may be taken against habitual late corners, in addition to debiting of half a day's leave to their account
