Section 60 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
60.
Occasions may arise when grant of regular leave in combination with special casual leave may be unavoidable. As for example, a Government servant having undergone sterilisation operation (Vasectomy or salpingectomy) I.U.C.D. insertion and puerperal sterilisation under the family planning scheme may not have recovered within the prescribed period of special casual leave owing to development of certain complicacies necessitating further leave on medical advice. In such cases the Government servant may be granted regular leave or ordinary casual leave as applied for by her/him on the specific medical certificate of appropriate medical authority. But in no case should the same be combined with casual leave as well as regular leave at one time i.e. a person cannot take casual leave in continuation of special casual leave and extend the leave, after expiry of casual leave by regular leave. If in any case a person does not recover within the period of casual leave taken in continuation of special leave the regular leave which he may require after the casual leave will be treated to have commenced from the date of ordinary casual leave.
