A compensatory allowance should ordinarily be drawn only by a government servant actually on duty, but subject to such conditions as the Governor may by rule prescribe, a government servant on leave may continue to draw a compensatory allowance, or a portion thereof, in addition to leave-salary. One-of these conditions should be that the whole or a considerable part of the expense to meet which the allowance was given continues during leave.(For rules made by the Governor under rule 93, see Part III of this Volume, Chapter XII).Audit instruction regarding Rule 93When vacation is combined with leave, the entire period of vacation and the leave should be taken as one spell of leave for the purpose of this rule.Section VI - Exceptions and Special Concessions
