Section 66(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(3)Study Allowance shall not be granted for any period during which a Government servant interrupts his/her course of study to suit his/her own convenience:Provided that the authority competent to grant leave or the Head of the Mission may authorize the grant of Study Allowance for a period not exceeding 14 days at a time during such interruption if it was due to sickness.
