Section 32(2)(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

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State of Jammu-Kashmir - Subsection

Section 32(2)(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(b)up to six months where the Government servant has completed one year's continuous service on the date of expiry of leave of the kind due and admissible under the rules including three months extraordinary leave under clause (a) and his request for such leave is supported by a medical certificate for common ailments as required by these rules; and

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State of Jammu-Kashmir - Subsection

Section 32(2)(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979