Section 13(2) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
(2)On the expiry of his term of office in the Commission, the chairperson or a member shall be entitled to receive cash equivalent of leave salary in respect of the earned leave standing to his credit, provided that the quantum of the leave encashed under this sub-rule together with any leave encashment to which he was entitled prior to his appointment in the Commission shall not exceed two hundred forty days.
