Section 45 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
45. Casual leave
Casual leave may granted to all Government servants who are on the permanent establishment or not, by the immediate Head of the Office concerned for a short period not exceeding 15 days in a year in aggregate. A Government servant on casual leave is not treated as absent from duty and his pay is not intermitted. Casual leave, however, must not be given so as to cause evasion of the rules regarding:-
