Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(1)(d) in Orissa State Financial Corporation (Staff) Regulations, 1975

(d)The limit of 300 days of unutilised ordinary leave will be available to the employee of the Corporation for the purpose of availing the benefit of encashment of ordinary leave at the time of retirement or otherwise in respect of the following categories -
(i)Retirement on attending the age of superannuation.
(ii)Voluntary/premature retirement or retirement on invalidation.
(iii)Where the service of an employee is terminated by notice or by payment of pay and allowance in lieu of notice or otherwise in accordance with the terms and conditions of the appointment.
(iv)In the case of termination of re-employment on superannuation.
(v)Cases where the service of an employee has been extended in the interest of public service beyond the date of retirement on superannuation.
(vi)In the case of death of an employee, while in service to the family of the deceased.
(vii)In the case of leave preparatory to retirement.