(2)Except in the case of a permanent Government servant and a Government Servant who has rendered not less than three years continuous service, the duration of extraordinary leave on any one occasion shall not exceed the following limits, namely-(i)two months ;(ii)four months in special cases, where such leave is supported by a medical certificate as required under the rules ;(iii)eighteen months where the Government servant is undergoing treatment for-(a)pulmonary tuberculosis either in a recognised sanatorium or at his residence under a tuberculosis specialist recognised as such by the State Administrative Medical Officer concerned: or(b)tuberculosis of any other part of the body by a qualified tuberculosis specialist or a Chief District Medical Officer; or(c)leprosy, in are cognised leprosy institution, or by a Chief District Medical Officer or a specialist in leprosy recognised as such by the State Administrative Medical Officer Concerned-Provided that concession of extraordinary leave up to eighteen months under Clause (iii) of this sub-rule shall be admissible only to those Government servants who have been in continuous Government service for a period exceeding one year :Provided further that in the case of treatment of pulmonary tuberculosis at the residence, the Government servant shall produce a certificate from a specialist to the effect that he is under his treatment and that he has reasonable chances of recovery on the expiry of the leave recommended.(Notification No. 5959-Codes-70/F dated the 17th February, 1971)
