Section 63 in Life Insurance Corporation of India (Staff) Rules, 1960
63. Scale on which Privilege Leave is Earned.
(1)The amount of privilege leave earned shall be one-eleventh part of duty. "Duty" means the period spent in the service of the Corporation but excludes periods of leave of any kind except casual leave and quarantine leave.(2)The period of privilege leave which can be accumulated by any employee is [270] [Substituted by Notification No. G.S.R. 415 (E), dated 28.4.2017 (w.e.f. 1.7.1960).] days. Leave up to a maximum of 120 days may be sanctioned at any one time. Provided, however, an employee may be granted the full leave to his credit, subject to a maximum of [270] [Substituted by Notification No. G.S.R. 415 (E), dated 28.4.2017 (w.e.f. 1.7.1960).] days, preparatory to retirement.(3)[ Notwithstanding anything contained in clause (c) of Regulation 61, in the event of death of an employee while in service a payment equal to the employee's salary for the period of privilege leave to his credit as on the [date of his death, subject to maximum of 240 days,] [Notified in Gazette of India, Part-III Section 4 dated 12.6.1976.] [* * *] [The words 'but not exceeding 120 days' deleted vide notification dated 9.12.1988 (G.S.R. No. 1166-E)] shall be allowed to the nominee in whose favour the nomination in respect of Gratuity subsists and if no such nomination subsists to the legal heirs of the employee.][Provided ..... (deleted)] [Notified in Gazette of India, Part-III, Section 4 dated 7.8.1971.]
