Section 42(7) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(7)Leave salary during such leave shall:-(a)for the first 120 days of any period of such leave including a period of such leave granted under sub-rule (5) be equal to leave salary while on earned leave; and(b)for the remaining period of any such leave, be equal to leave salary during half pay leave:Provided that a Government servant may, at his option be allowed leave salary as in sub-rule (a) for a period not exceeding another 120 days and in that event the period or such leave shall be debited to his half pay leave account.Note 1.Leave salary in respect of special disability leave granted to a Government servant who has rendered service under more than one Government may be apportioned between the Governments in accordance with the normal rule.Note 2.In the case of a person to whom the Workmen's Compensation Act applies the amount of leave salary payable under this rule shall be reduced by the amount of compensation payable under the said Act.
