Section 15(2) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(2)Non-hereditary servants shall be eligible for casual leave as is permissible to Government servants, from time to time. In addition, they shall earn leave at the rate of 1/22 of the duty period as earned leave with pay and accumulate such earned leave up to a maximum of 50 days up to the 2nd September 1973, and up to a maximum of 75 days thereafter, leave not availed of and in excess of 50 days on the 2nd September 1973 or 75 days thereafter, shall lapse.
