Section 52 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
52.
(a)Special casual leave may be allowed to a Government servant for a period not exceeding thirty days in any one calendar year. The period of absence in excess of thirty days will be treated as regular leave of the kind admissible under relevant leave rules applicable to the persons concerned. For this purpose Government servant may as a special case be permitted to combine special casual leave with regular leave. Special casual leave should not however, be granted in combination with ordinary casual leave.(b)[] [Recast vide F.D. Notification SRO-225 dated 28-5-1984.] The special casual leave way be allowed only:-(i)for participation as a player in sporting events of national or international importance when the Government servant has been duly selected for such participation.(i)(ii)for participation as an official in any national or international sporting event.(iii)for organising national or international sporting events or for any assignment given by a National Sports Association.(iv)for participating in meetings or National Sports Association. Provided that the Government servant is duly nominated to represent the State Association(v)[ Special Casual Leave to the extent of 30 days may be granted to State Government employees who are participating in Trekking Expeditions Organized by Youth Hostels Association of India as well "Expeditions" having the approval of Indian Mountaineering federation subject to the below noted conditions:(a)That the expeditions has the approval of the Indian Mountaineering Federation or is organized by Youth Hostels Association of India; and(b)There will be no change in the overall limit of 30 days of Special Casual Leave for an individual Government servant for one calendar year for participating in sporting events of national or international importance.(ii)The period of absence in excess of 30 days should be treated as regular leave of the kind admissible under the leave rules applicable to the persons concerned. For this purpose Government servants may be permitted as a special case, to combine Special Casual Leave with regular leave.](c)[ Deleted] [Deleted vide F.D. Notification SRO-225 dated 28-5-1984. ].
