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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3) in Life Insurance Corporation of India (Staff) Regulations, 1960

(3)[ Sick Leave: Sick leave will only be on half pay and an employee on half pay sick leave shall draw half of the aggregate of basic pay, special pay, personal pay, personal allowance and functional allowance, if any. In addition he shall also draw dearness allowance, additional dearness allowance, house rent allowance, city compensatory allowance, adjustment allowance and hill allowance (where payable) appropriate to half the aggregate of basic pay and special pay. Any period of sick leave on half pay may be converted into sick leave on full pay for half the period at the option of the employee and twice the amount of commuted leave shall be debited against the half-pay leave.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]