Section 26 in The Orissa Khadi and Village Industries Board Regulations, 1960
26.
The members of the schematic establishment are entitled to leave salary as admissible to temporary Government servants but they are not entitled to leave salary or travelling or other allowances or to any retirement benefits as admissible to permanent Government servants except in the following cases :(a)Leave with full pay on Sundays and other holidays as declared by the Board;(b)Travelling allowance under Regulation 41 may be allowed by the Secretary for journeys performed in the interest of the work on which they are employed.Note - This regulation is not intended to interfere with the discretion of the Secretary or any other officer authorised by him to grant short casual leave on full pay or on reduced wages subject to such general rules regarding the grant of casual leave to regular establishment as may be prescribed by the Board.
