Section 65 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
65.
(1)Study leave shall not be debited against the leave account of the Government servant.(2)Study leave may be combined with other kinds of leave, but in no case shall the grant of this leave in combination with leave other than extraordinary leave, involve a total absence of more than [thirty-six months] [Substituted for "twenty-eight months" by SRO 346 of 2012, dated 17.11).2012. ] from the regular duties of the Government servant.Explanation.The limit of twenty-eight months of absence prescribed in this sub-rule include& the period of vacation.
