Section 27(3) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(3)Vacation may be taken in combination with or in continuation of any kind of leave admissible under these rules:Provided that the total duration of vacation and earned leave taken in conjunction, whether the earned leave is taken in combination with or in continuation of other leave or not, shall not exceed the amount of earned leave due and admissible to the Government servant at a time under rule 26:Provided further that the limitation prescribed above shall not apply when vacation, earned leave and commuted leave are taken in conjunction.[27-A.A Government servant whether in a Vacation Department or in a Non-Vacation Department will be allowed to have the period of joining time which be may not have availed on transfer from one station to another either under the orders of the competent authority or of his own accord, credited to his earned leave account.]
