Section 20(2) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(2)A Government servant who is declared by a medical authority to be completely and permanently incapacitated for further service shall:-(a)If he is on duty, be invalided for service from the date of relief of his duties, which should be arranged without delay on receipt, of the report of the medical authority; if however, he is granted leave under sub-rule (i) he shall be invalided from service on the expiry of such leave.(b)If he is already on leave, be invalided from service on the expiry of that leave or extension of leave, if any, granted to him under sub-rule (i).
