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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(h) in The Rajasthan Financial Corporation (Staff) Regulations, 1958

(h)"Average Pay" means the average monthly pay earned while on duty during the twelve calendar months immediately preceding the month in which the employee proceeds on leave, and in the case of an employee who has not been on duty for more than a year, the average monthly pay while on duty during the calendar months immediately preceding the months in which he proceeds on leave provided that when the Substantive pay of an employee on leave is less than Rs. 200/- per mensem, and the period of leave taken does not exceed two months, his average pay shall mean the pay which he would draw in the post Substantively held by him at the time of taking leave, if this pay be more than his average pay.