Section 75(2) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(2)In calculating ordinary leave earned by an employee an account shall first be taken of the complete periods of eleven months in the case of 'A' & 'B' classes of employees and sixteen months in the case of Class 'C' employees during which an employee has been on duty since the date of his appointment, or last return from leave, and the employee allowed credit in his leave amount for one month for each period of eleven months or sixteen months of duty as shall be admissible to him under Sub-Regulation (1); thereafter an account shall be taken of any balance of the period of duty left over and the employee shall be credited with one day for every eleven days or sixteen days (as applicable) of duty rendered by him.Fractions of a day of earned leave shall be taken as a full day, if amounting to half a day or more, and shall be ignored, if amounting to less than half a day.
