Section 82(3) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(3)No pay and allowances are admissible during the period of extraordinary leave and, the period spent on such leave shall not count for increments: provided that, in cases where the Managing Director is satisfied that the leave was taken on account of illness or for any other cause beyond the employee's control, he may direct that the period of extraordinary leave may count for increments up to a total period not exceeding two months.
