Section 13 in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
13. Leave.
- Employees of the Bureau shall be entitled to such leave and leave salary as admissible to the employees of the Central Government under the Central Civil Services (Leave) Rules, 1972, as amended from time to time:Provided that employees shall be entitled to encash earned leave for a period of fifteen days in a calendar year:Provided further that employees under suspension shall not be entitled to leave, encashment:Provided also that employees on deputation or on contract appointment shall also not be entitled to leave encashment unless their entitlement to leave encashment is specifically provided for in their deputation or appointment terms and conditions.Explanation. - The procedure for grant of leave encashment and calculation of amount thereof, shall be such as the Executive Committee may by order determine.
