Section 47 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
47. Half pay leave.
(a)Half pay leave admissible to an employee in respect of each completed year of service shall be 20 days.(b)The half pay leave due may be granted to an employee on medical certificate or on private affairs.(c)During the course of half pay leave an employee shall be entitled to half the salary and compensatory allowance to be worked out on that amount of half pay which shall be reckoned on the rate of pay drawn on the day preceding the day of proceeding on half pay leave. This rate shall not include any special pay or pay drawn for combination of appointment.(d)Commuted leave, not exceeding the amount of half pay leave due, may be granted on medical certificate only to a permanent employee, subject to the following conditions:-(i)Commuted leave during the entire service shall be limited to maximum of 240 days.(ii)When commuted leave is granted, twice the amount of such leave shall be debited against the half-pay leave.Chapter - VII Medical facilities, allowances, liveries & other facilities
