In the case of a government servant for whom a leave account is maintained, the amount of leave debited against his account is-(a)the actual period of leave on average pay, including any furlough on average salary taken under rules in force prior to January 1, 1922, but excluding special disability leave on average pay under rule 83(7), and(b)half the period of leave on half average pay (other than special disability leave) or on quarter average pay or of special disability leave on average pay under rule 83(7) (b).Note - (1) No privilege leave taken under the former Civil Leave Rules is debitable under (a) above.Note - (2) Furlough, leave on medical certificate and special leave with allowances taken under the Indian Service Leave Rules as they stood before January 1, 1922, are debitable under (b) above.
