Section 59 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
59.
The concession of special casual leave as indicated in rule 55 and 57 may be allowed equally to staff paid from contingencies or borne on work-charged establishment as have been in a job involving whole time employment (and not merely part time for a portion of the day) and have been in service for at least 6 months before undergoing sterilisation operation and I.U.C.D. insertion (in the case of females) and are likely to remain in service for at least 3 months after the operation.
