Section 60(3) in The Rajasthan Municipalities Accounts Rules, 1963
(3)If for any reason, the leave salary admissible to a Municipal servant on leave is not known (as for example, when the kind of leave to be granted to him has not been finally decided by the sanctioning authority) the amount of pay to which he would have been entitled had he remained on duty shall be entered in the money column 9 of the salary bill form No. 30 which is intended to show leave salary the amount being left undisbursed and treated as held over pending the fixation of the amount of his leave salary.
