Section 59A(6) in The Chhattisgarh Co-operative Societies Rules, 1962
(6)Leave. - (i) The Chairman and the Members shall be entitled to earned leave on full pay and allowance upto 1/11th of the period spent on duty:Provided that they shall cease to earn such leave when the total leave earned exceeds [240 days] :Provided further that the Chairman and the Departmental Member who at the time of his appointment as Chairman or Official Member was in the service of the State Government, the leave standing to his credit on the date of his appointment as Chairman or Official Member shall be carried forward and he may avail of such leave during his tenure as Chairman or Official Member:Provided also that the Chairman and the Members who retire from the service of the Tribunal shall be entitled to the benefit of cash equivalent to leave salary in respect of earned leave at their credit on the date of their retirement subject to the maximum of 240 days.(ii)The Chairman and Members shall be entitled to casual leave of thirteen days in a year.(iii)In the matter of other types of leave the Chairman and the Official Member shall be governed by the rules and practices applicable before such appointment.
