Section 5(3) in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
(3)If, on the date of his retirement from the service to which he belongs, there is any leave on average pay or earned leave at the credit of such Member under the Rules applicable to that Service, such leave, up to an amounts not exceeding six months in all, may, by special order of the Governor, be added to the leave admissible under sub-rule (a) of clause (1) of Regulation 6.
