Section 45 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
45. Extraordinary leave.
(a)Extraordinary leave may be granted to a permanent or temporary employee in the following circumstances:-(i)When privilege leave is not due; or(ii)When the employee applied in writing for the grant of extraordinary leave.(b)Except in the case of a permanent employee, the duration of extraordinary leave shall not exceed three months or twelve months on any one occasion, the longer being admissible only on medical grounds.(c)No leave salary shall be paid for the period spent on extraordinary leave and such period shall not count for increment except as provided in Rule 27.
