Section 35 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
35. Leave preparatory to Retirement
(i) A Government servant may be permitted by the competent authority to take leave preparatory to retirement to the extent of earned leave due, not exceeding 240 days, together with half pay leave due, subject to the condition that such leave extends up to and includes the day preceding the date of retirement.Note.The leave granted as leave preparatory to retirement shall not include extraordinary leave.
