Section 58 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
58.
Special casual leave up to seven and half days may be granted to a regular Government servant whose wife undergoes a non-puerperal tubectomy operation. This will be subject to the production of a medical certificate from the Doctor who performed the operation to the effect that the presence of the Government servant is essential for the period of leave to look after his wife during her convalescence after operation.
