Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(3)The allowance shall count for computing leave salary and subsistence allowance in the same proportion which the leave salary or subsistence allowance, as the case may, bears to pay. For the period of study leave drawal of the allowance shall not be allowed.