In the leave account of a government servant shall be credited-(i)if he was recruited before January 1, 1931, two-elevenths of the period spent on duty; and(ii)if he was recruited on or after January 1, 1931 but before January 1, 1936, three-twenty-seconds of the period spent on duty.Note - The following credits shown in the leave account of a government servant recruited prior to January 1, 1922, shall stand:(1)the privilege leave which was, on the date on which he became subject to the Fundamental Rules, permissible to grant to him under the rules in force prior to that date, plus(2)one-twelfth of the period spent on duty or on privilege leave prior to that date, plus(3)two-elevenths of the period spent on duty subsequent to that date, plus(4)in the case of a government servant who was subject, at the time when the Fundamental Rules came into force, to the Indian Service Leave Rules which were in force in January, 1920, one-third of any period of leave on medical certificate taken under those rules.Audit instructions regarding Rule 77
