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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(3)(a) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(a)Where a Government servant is granted extraordinary leave in relaxation of the provisions contained in clause (d) of sub-rule (2) he shall be required to execute a bond in Form No. 5 undertaking to refund to the Government the actual amount of expenditure incurred by the Government during such leave plus that incurred by any other agency with interest thereon in the event of his not returning to duty on the expiry of such leave or quitting the service before a period of 3 years after return to duty.