Section 5 in Maharashtra State Human Rights Commission Rules, 2000
5. Leave.
- A person, on appointment as Chairperson or as a Member shall be entitled to leave as follows:(i)earned leave @ fifteen days for every completed calendar year of service or a part thereof;(ii)half pay leave on medical certificate or on private affairs @ twenty days in respect of each completed year of service and the leave salary for half pay leave shall be equivalent to half of the leave salary admissible during the earned leave;(iii)leave on half pay can be commuted to full pay leave at the discretion of the Chairperson or a Member if it is taken on medical ground and is supported by a medical certificate from the competent medical authority;(iv)extraordinary leave without pay and allowances upto a maximum of one hundred eight days in one term of office.(a)On the expiry of his term of office in the State Commission, the Chairperson and Members shall be entitled to receive cash equivalent of leave salary in respect of earned leave standing to his credit subject to the condition that the maximum leave encashed under this sub-rule or at the time of retirement from previous service, as the case may be, or taken together shall not in any case exceed 240 days.(b)The Chairperson and Members shall be entitled to receive dearness allowance as admissible on the leave salary under sub-rule (2) at the rates in force on the date of relinquishment of their office in the State Commission. Provided that, he shall not be entitled to city compensatory allowance or any other allowance on such leave.(c)If a sitting Judge of High Court is appointed as a Member, then notwithstanding anything contained in sub-rules (1), (2) or (3), the provisions of Chapter II of the High Court Judges (Conditions of Service) Act, 1954, shall apply to him upto the date of his superannuation as a sitting judge of High Court and thereafter he shall be entitled to leave in accordance with the provisions of sub-rules (1) to (3) of this rule.
