Section 51 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
51. Amount of Leave Salary
.- (1) An employee on privilege leave is entitled to leave salary equal to the pay to which he is entitled to on the day before the leave commences.(2)An employee on half pay leave will be entitled to leave salary equal to half the amount specified in sub-rule (i) above subject to a maximum of Rs. 3,000/- :Provided that this limits shall not apply if the leave is taken on medical certificate or for pursuing an approved course of study otherwise than on study leave terms.(3)An employee on commuted leave will be entitled to leave salary as admissible during the privilege leave.(4)An employee on extra ordinary leave is not entitled to any leave salary.
