Section 23 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
23. Recall to Duty Before Expiry of Leave
A Government servant recalled to duty before the expiry of his leave shall be entitled to:-(a)If the leave from which he is recalled is in India, to be treated as on duty from the date on which he starts for the station to which he is ordered, and to draw:-(i)travelling allowance equal to the amount admissible for the journey on tour; and(ii)leave salary, until he joins his post, at the same rate at which he would have drawn it but for recall to duty.(b)If the leave from which he is recalled is out of India, to count the time spent on the voyage to India as duty for purposes of calculating leave, and to receive:-(i)leave salary, during the voyage to India and for the period from the date of landing in India to the date of joining the post, at the same rate at which he would have drawn it but for recall to duty:(ii)a free passage to India;(iii)travelling allowance, under sub-rule (a) (i) for travel from the place of landing in India to the place of duty.
