(4)Commuted leave - Commuted leave, that is half the amount of leave on private affairs admissible under sub-rule (3) of this rule, may be allowed at the option of the government servant proceeding on study leave under Fundamental Rule 84, subject to the following conditions:(i)The authority competent to sanction leave is satisfied that the government servant requires the leave for purposes of obtaining higher technical qualifications;(ii)The grant of the leave shall be restricted on any one occasion to forty-five days if spent wholly in Asia and to ninety days if spent wholly outside Asia. If the leave is spent partly in and partly outside Asia, the period shall be restricted to forty-five days plus such time as is actually spent outside Asia subject to a maximum total period of ninety days;(iii)When commuted leave is granted, twice the amount of such leave shall be debited in the leave account against the leave on private affairs due;(iv)No leave may be granted under this rule unless the authority competent to sanction leave has reason to believe that the government servant will return to duty on its expiry.
