Section 8 in The Haryana Lokpal (Conditions of Service) Rules, 1999
8. Leave.
- [Section 6]. - Lokpal shall be entitled to leave as admissible to the Chief Justice of Punjab and Haryana High Court from time to time provided that -(a)Lokpal shall be entitled to leave on full allowances at the rate of one month from each completed year of service and proportionately for the remaining period of service;(b)the period of vacation shall be 15 days in a year in the summer;(c)Lokpal shall be entitled, at the time of retirement, to encash the earned leave at his credit.
