Section 64 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
64.
(1)Where a Government servant borne permanently on the cadre of one department or establishment is serving temporarily in another department or establishment, the grant of study leave to him shall be subject to the conditions that the concurrence of the department or the establishment to which he is permanently attached is obtained before leave is granted.,(2)Where the study leave is granted for prosecution of studies abroad the Head of the Mission concerned shall be informed of the fact by the authority granting the leave.Note.The Head of the Mission shall be contacted by the Government servant for issue of any letter of introduction or for other similar facilities that may be required.(3)(a)Every Government servant in permanent employ who has been granted study leave or extension of such study leave shall be required to execute a bond in Form 6 or Form 7 as the case may be, before the study leave or extension of such leave granted to him commences.(b)Every Government servant not in permanent employ who has been granted study leave or extension of such study leave shall be required to execute a bond in Form 8 or Form 9 as the case may be, before the study leave or extension of such leave granted to him commences.(4)(a)On completion of the course of study the Government servant shall submit to the authority which granted him the study leave, certificates of examination passed or special courses of study undertaken, indicating the date of commencement and termination of the course with their remarks, if any, of the authority incharge of the course of study.(b)If the study is undertaken in a country outside India where there is an Indian Mission the certificate shall be submitted through the Head of the Mission concerned.
