Section 61 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
61. Subject to the conditions specified in this chapter
(1) Study leave may be granted to a Government servant with due regard to the exigencies of public service to enable him to undergo in or out of India a special course of study consisting of higher studies or specialized training in a professional or technical subject having a direct and close connection with sphere of his duty.(2)Study leave may also be granted:-(i)for a course of training or study tour in which a Government servant may not attend a regular academic or semi-academic course if the course of training of the study tour is certified to be of definite advantage to Government from the point of view of public interest and is related to sphere of duties of the Government servant; and(ii)for the purpose of studies connected with the framework or background of public administration subject to the conditions that:-(a)the particular study tour should be approved by the authority competent to grant leave; and(b)the Government servant would be required to submit on his return a full report on the work done by him while on study leave;(iii)for the studies which may not be closely or directly connected with the work of a Government servant, but which are capable of widening his mind in a manner likely to improve his abilities as a civil servant and to equip him better to collaborate with those employed in other branches of the public service.(3)Study leave shall not be granted unless:-(i)it is certified by the authority competent to grant leave that the proposed course of study or training shall be of definite advantage from the point of view of public interest;(ii)it is for prosecution of studies in subjects other than academic or literary; and(iii)it is for prosecution of studies in such specialities and subject in which there may be dearth of officers in a Department;(iv)the Department of Economic Affairs of the Ministry of Finance, Government of India agrees to the release of foreign exchange involved in the grant of study leave, if such leave is outside India.Study leave out of India shall not be granted for prosecution of studies in subjects for which adequate facilities exist in India or under any of the scheme administered by the Government of India.(4)Study leave shall not ordinarily be granted to a Government servant:-(i)[ who has rendered less than three years' service under the Government or till he/she, if probationer, does not complete the period of probation satisfactorily whichever is later;] [Recast vide F.D. Notification SRO 273, dt. 23.9.2005. ](ii)who is due to retire or has the option to retire from the Government service within three years of the date on which he is expected to return to duty after the expiry of the leave.(5)Study leave shall not be granted to a Government servant with such frequency as to remove him from contact with a regular work or to cause cadre difficulties owing to his absence on leave.
