Section 76(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(b)Half Pay LeaveThe leave on private affairs or furlough which may be at their credit on 31-12-1978 will be treated as half pay leave under these rules and from the date of last return from such leave they will earn half pay leave under these rules subject to the condition that previous credit on account of furlough or private affairs plus half pay leave earned under these rules or previous spell of leave on furlough private affairs already availed plus the fresh credit will not in any case exceed a period of 2 years during the entire service of a Government servant;
