In the case of district and sessions judges and civil and sessions judges, the vacation will be treated as holidays and may be prefixed or suffixed to leave subject to the following conditions:(1)that no extra expenditure is incurred by the Government for the period of the vacation;(2)that vacation is not both prefixed and suffixed to leave;(3)that such vacation will be reckoned as leave in calculating the maximum amount of leave on average pay which may be included in the particular period of leave, save that in the case of a government servant subject to the ordinary leave rules, the holidays are combined with leave on average pay for any period not exceeding four months taken by itself;(4)that such vacation is treated as the equivalent of leave on average pay for the purpose of determining the period during which leave-salary is subject to the monthly maxima prescribed in Fundamental Rule 89;(5)that such vacation is included in the maximum period of absence from duty prescribed in Fundamental Rule 81 (d).
