Section 36(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(2)A Government servant may avail in full or in part the earned leave at his credit subject to a maximum of 1 Substituted vide F.D. Notification SRO-124 dated 17-4-1998, w.e.f. 1-7-1997.[300] days preparatory to his retirement. Where a Government servant avails of only part of such leave or where the leave preparatory to retirement if applied by him is refused to him, he will be allowed the benefits of rule 37 for the earned leave that remains at his credit on the date of retirement.
