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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(3)
(a)Quarantine leave may be granted by the Head of the Office on the certificate of a Medical Officer for a period not exceeding 21 days or in exceptional circumstances 30 days.
(b)Any leave necessary in excess of this period shall be treated as leave due and admissible and shall be debit able to the leave account of the Government servant.