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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(a) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(a)Where a Government servant who has been granted leave not due, resign from service or is at his request permitted to retire voluntarily without returning to duty, the leave not due shall be cancelled, his resigning or retirement taking effect from the date on which such leave had commenced , and the leave salary shall be recovered.