Section 33 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
33. Leave to a probationer and a person on probation
(1)(a) A probationer shall be entitled to leave under these rules as if he has held his post substantively otherwise than on probation.(b)If for any reason, it is proposed to terminate the services of a probationer any leave which may be granted to him shall not extend:-(i)beyond the date on which the probationary period as already sanctioned or extended expires, or(ii)beyond any earlier date on which his services are terminated by the orders of an authority competent to appoint him.(2)A person appointed to a post on probation shall be entitled to leave under these rules as a temporary or a permanent Government servant according as his appointment is against a temporary or a permanent post:Provided that where such person already holds a lien on a permanent post before such appointment, he shall be entitled to leave under these rules as a permanent Government servant.
