Section 28 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
28. Half pay leave
(1) (a) A Government servant shall be entitled to half pay leave of 20 days in respect of each completed year of service.(b)The leave due under clause (a) may be granted on medical certificate or on private affairs:Provided that in the case of a Government servant not in permanent employ or quasi-permanent employ, no half pay leave may be granted unless the authority competent to grant leave certifies that the post from which the official proceeds on leave is likely to continue even beyond the date of end of his leave and that authority has reason' to believe that the Government servant will return to duty on its expiry except in the case of a Government servant who has been declared completely and permanently incapacitated for further service by Medical Authority.(2)If a Government servant is on leave on the day on which he completes a year of service, he shall be entitled to half pay leave without having to return to duty.
