Section 112 in The Navy (Pay And Allowances) Regulations, 1966
112. Commencement and cessation of leave allowances.
(1)The leave allowances payable to an officer on leave in India or ex-India shall commence from the date on which he hands over charge of or relinquishes his duties and shall cease when he resumes his duties on return from leave.(2)If a recognised holiday or holidays (such as Sunday, Republic Day and the like), immediately precede the day on which the leave begins, or allow immediately the day on which the leave terminates, an officer may have his station at the close of the day preceding such holiday or holidays; or return to the station at the end of such holiday or holidays; and he shall be entitled to draw full pay during such holiday or holidays, provided that suitable arrangements are made for handing over or taking charge of duties and no extra expense to the Central Government is caused.
