Section 60A in Jammu and Kashmir Civil Services (Leave) Rules, 1979
60A. [] [Inserted vide F.D. Notification 8120-189 dated 12-5-1981.] Notwithstanding anything contained in rules 55, 56, 57, 58, 59 and 60 a Government servant who may have to proceed on leave in connection with any one or more of the family welfare programmes listed below shall be granted special casual leave as indicated against each programme:
Vasectomy:(a)Special casual leave not exceeding 6 working days is admissible to the male Government servant who undergoes sterilisation operation; if an employee undergoes Vasectomy operation for the second time, special casual leave of six days is again admissible on production of medical certificate from the prescribed medical authority to the effect that the first operation was failure and the second operation was actually performed; and(b)In case of post sterilisation complication, special casual leave may be granted to cover the period for which the person is hospitalised on production of a certificate from the concerned hospital authority/authorised medical attendant.Tubectomy:(a)Special casual leave not exceeding 14 working days is admissible to female Government servants who undergo non-puerperal tubectomy operation. In the event of failure of a sterilization operation, if an employee undergoes tubectomy operation for the second time special casual leave of 14 working day is again admissible on production of a medical certificate from the prescribed medical authority to the effect that the first operation was a failure and the second operation was actually performed.(b)In case of post sterilization complications, special casual leave may be granted to cover the period for which the person is hospitalised on production of a certificate from the concerned hospital authority/authorised medical attendant.(c)Special casual leave in the case of puerperal tubectomy operation (i.e. when the operation is done within 2-5 days after the delivery) is not admissible.(d)Special casual leave up to 7 days is also admissible to a mole Government servant whose wife undergoes non-puerperal tubectomy operation subject to the production of a medical certificate from the doctor who performed the operation to the effect that the presence of the Government servant is essential for the period of leave to look after the wife during her convalescence after operation.I.U.D:One day's special casual leave is admissible to a regular non-industrial female Government servant who undergoes I.U.C.D. insertion.Recanalisation:Special casual leave up to a period of 21 days or actual period of hospitalisation whichever is less, as certified by the Authorised Medical Attendant is admissible to the Government employees who undergo recanalisation operation and are un-married or have less than two children or undergo sterilisation operation for substantial reasons. The special casual leave will be subject to following conditions:-(i)The operation has been performed in a hospital/medical college/institute where facilities for recanalisation are available.(ii)The request for grant of special casual leave is supported by a medical certificate from the doctor who performs the operation to the effect that hospitalisation of the Government servant for the period stipulated therein was essential for operation and post operation recovery.General:
