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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(2)(c) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(c)The amount, if any, received by a Government servant during the period of study leave as scholarship or stipend or remuneration in respect of any part-time employment as envisaged in sub-rule (2) of rule 67 shall be adjusted against the leave salary payable under this sub-rule subject to the condition that the leave salary shall not be reduced to an amount less than that payable as leave salary during half pay leave.