Section 4 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
4. Definition
(1) In these rules, unless the context otherwise requires:(a)"Authority competent to grant leave" means the authority specified in column (3) of the First Schedule to these rules competent to grant the kind of leave specified in the corresponding entries in column (2) of the said Schedule;(b)"Completed years of Service" or "one year's continuous service" means continuous service of specified duration under the State Government and includes the period spent on duty as well as on leave including extraordinary leave;(c)"Compulsory retirement/Date of retirement" in relation to a Government servant means the afternoon of the last day of the month in which the Government servant attains the age prescribed for such retirement under the terms and conditions governing his service.Explanation.For purposes of this rule an employee whose date of birth falls on first day of any month will attain the age of retirement on the afternoon of the last day of the preceding month .(d)"Form" means a Form appended to the second schedule to these rules;(e)"Government servant in quasi-permanent employ" means an officer, declared as quasi-permanent under the Jammu and Kashmir Civil Services (Temporary Service) Rules, 1961;(f)"Government servant in permanent employ" means an officer who holds substantively a permanent post or who holds a lien on a permanent post or who would have held a lien on permanent post had the lien not been suspended;(g)"Vacation Department" means a department or part of a department to which regular vacations are allowed, during which Government servants serving in the department are permitted to be absent from duty.(2)Words and expressions used herein and not defined but defined in the Jammu and Kashmir Civil Service Regulations, shall have the meanings respectively assigned to them in the Jammu and Kashmir Civil Services Regulations.
