Section 37(6) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(6)[ Notwithstanding anything contained in sub-rule (3), the benefit of sub-rules (1) and (2) shall be available in the following cases also besides the cases covered under sub-rule (4)] [Inserted vide F. D. Notification SRO-202 dated 14-6-1990. ];(a)Where a Government servant is declared, by a Medical authority, to be completely and permanently incapacitated for further service.(b)Where a Government servant is retired from service by the Government, under Article 226 (2) or 226 (3) of Jammu and Kashmir Civil Service Regulations.(c)Where a Government servant is compulsorily retired as measure of penalty, under the provisions of Rule 30 of Jammu and Kashmir Civil Service (Classification, Control and Appeal) Rules 1956 and the disciplinary authority has not imposed any reduction in the amount of his pension (including gratuity).
