Section 19 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
19. Vacation and Leave.
(1)Every employee of the Institute shall be entitled to vacation and leave.(2)When an employee joins the Institute or a Central University from any of the other institutes or any Central University or any State University or any other Institute/Organisation of the Central/State Government, the leave to his credit on the date immediately before the date of such joining shall be carried forward and credited to his leave account in the Institute or the Central University subject to the prescribed limit of accumulation of leave:Provided that for this purpose the State University or any other Institute/Organization of the Central/State Government from which an employee joins the Institute will discharge the leave salary liability for such leave to be carried forward.
