Section 13 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
13. Leave admissible to a Member who was not in the service of the Central or a State Government.
- A Member who at the time of his appointment to the Board was not in the service of the Central or a State Government shall be entitled to leave as follows,-(a)Earned leave at the rate of one eleventh of the period spent on duty, on leave salary equivalent to full pay subject to a maximum of 120 days at any one time.(b)Leave on medical certificate or on private affairs on leave salary at the rate of 20 days in respect of each completed year of service on leave salary equivalent to half pay:Provided that commuted leave on full pay not exceeding half the amount of half-pay leave due, may be granted, if the leave is taken on medical certificate and the authority competent to sanction leave has reason to believe that the Member will return to duty on its expiry.(c)Extraordinary leave without allowances, when no other leave is by rule admissible or when other leave is admissible, but the Member concerned applies in writing for the grant of extraordinary leave.Note: All or any two of the above kinds of leave may be granted in combination on any occasions.
