Section 10 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
10. Leave and leave salary.
(1)Where the Managing Director is a Government servant on deputation to the Corporation, he shall, so long as he continues to remain in Government service, be entitled to leave and leave salary under the rules applicable to him as a Government servant.(2)Where the Managing Director is not a Government servant or being a Government servant has subsequently ceased to be so, he shall be entitled to leave and leave salary as may be admissible to other officers of the Corporation under the regulations framed by the Corporation from time to time.
