Section 6(1) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(1)Member who, at the date of his appointment was not in the service of the Government of India or of a State in India, may be granted leave as follows :(a)Leave on leave salary equivalent to average pay up to 1/11th of the period spent on duty as a Member, subject to a maximum of four months at any one time.(b)Leave on medical certificate on leave salary equivalent to half the pay admissible on earned leave, subject to a maximum of three months at any one time.(c)Extraordinary leave without allowance, subject to a maximum of three months at any one time.Explanation. - All or any two of these kinds of leave may be granted in a combination at one time.
