Section 6(3) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(3)Leave at the credit of a Member shall lapse on the date on which he vacates office :Provided that if, in the exigencies of the public service a Member is refused leave preparatory to retirement, he may for hardship caused by such refusal, be granted compensation for leave so refused subject to the condition that such compensation shall be granted in respect of not more than four months of leave refused and the amount of such compensation shall be determined in the manner hereinafter set out and paid to the Member in equal monthly instalments, not exceeding four.
