Section 7(2) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(2)Medical Allowance shall not be treated as part of pay for any purpose like drawal of D.A./Deputation Allowance/TA./Compensatory Allowance/or any other allowance or for reckoning cash in-lieu of Earned Leave Salary at the time of retirement.
