Section 43(2)(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(2)(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979

(ii)that if the Government servant has contracted such disability during service it must be in opinion of the authority competent to sanction leave exceptional in character; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 43(2)(ii) in Jammu and Kashmir Civil Services (Leave) Rules, 1979