Section 46 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
46.
For purposes of determining title to casual leave, a calendar year should be taken as the base. Where holidays intervene between casual leaves, these shall not count as part of leave.Exception.As the Police, Home Guard, Fire Service Personnel and Warden staff of Jails have to remain on duty even on holidays and days of festivities they shall be eligible to avail casual leave not exceeding 20 days in a year in aggregate. Other conditions regulating grant of casual leave as contained in these rules will apply mutatis mutandis to them.
