Section 25 in Jammu and Kashmir Civil Services (Leave) Rules, 1979
25. Absence after expiry of Leave
(1) Unless the authority competent to grant leave extends the leave a Government servant who remains absent after the end of leave is entitled to no leave salary for the period of such absence and that period shall be debited against his leave account as though it were half-pay leave, to the extent such leave is due, the period in excess of such leave due being treated as extraordinary leave.(2)Wilful absence from duty after the expiry of leave renders a Government servant liable to disciplinary action.[Exception 1.] [Inserted vide F.D. Notification SRO 547 dated 26.9.1979.]Whenever a Government servant is detained on the road owing to its being blocked by land slips, snow etc., he may be treated as, on duty during the period of unavoidable detention, but will be entitled, until he rejoins his appointment, to draw leave allowances.The above concessions will not apply in cases of overstayed of casual leave or quarantine leave such leave not recognised leave.This shall be deemed to have come into force from 1-1-1979.[Exception 2.] [Inserted vide F.D. Notification SRO 547 dated 26.91979.]Whenever a Government servant, on his return from leave (other than casual leave or quarantine leave) is detained owing to cancellation of air flight due to bad weather or otherwise, he may be treated as on duty for the period of unavoidable detention, subject to a maximum of two days. For the period of enforced halt, he will be entitled until he rejoins his appointment, to draw leave allowances only.
