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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(2)(v) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(v)[] [Substituted vide F.D. Notification SRO 130 dated 6.4.1984. ] The authority competent to grant leave may withhold whole or part of cash equivalent of earned leave in the case of a Government servant who retires from service on attaining the age of retirement while under suspension or while disciplinary or criminal proceedings are pending against him, if in view of such authority there is possibility of some money becoming recoverable from him on conclusion of proceedings against him on conclusion of proceedings, he will become eligible to the amount so withheld, after adjustment of Government dues, if any.