The leave which may be earned by-(a)temporary and officiating service;(b)service which is not continuous; and(c)part-time service, or service which is remunerated wholly or partly by the payment of honoraria or daily wages,shall be such as the Governor may by rule or order prescribe.Orders of the Governor regarding Rule 103The service of a pensioner re-employed after having retired on superannuation or retiring pension should be regarded as temporary for the purpose of rule 103, and leave may be granted to him in accordance with the rules framed under rule 103(a).(For rules made by the Governor under rule 103, see Part III of this Volume, Chapters XV and XVI).Orders of the Governor prescribing the leave terms for government servants engaged on contract
