Section 25 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
25. Submission of Establishment expenditure and fixed recurring charges Section 38.
(1)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent, allowances etc., shall provide for the gross sanctioned pay without deductions of any kind.(2)To the estimates referred to in sub-rule (1) shall be added a suitable provision for leave salary based on past experience with due regard to the intension of the members of the staff in regard to leave as far as the same can be ascertained.(3)If experience indicate that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilized a suitable lump sum deduction shall be made from the total estimated amount.
