Section 134 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
134.
The authorities who are empowered to sanction ordinary leave will be competent to accept surrenders of ordinary leave. The number of the employees in any Section at the Head office or in, the Branches of the Corporation to whom ordinary leave will be sanctioned at a time for the purpose of enabling surrender of leave shall be determined by the Managing Director. In deciding the priorities of claims of ordinary leave under these Regulations, the considerations laid down in Rule 80 of the Rajasthan Service Rules shall invariable be taken into account while permitting surrenders of leave for encashment.
