(7)Except as mentioned below, leave-salary during such leave shall be equal-(a)for the first four months of any period of such leave, including a period of such leave granted under clause (5) of this rule, to average pay, and(b)for the remaining period of any such leave to half average pay, or at the government servant's option, for a period not exceeding the period of average pay which would otherwise be admissible to him, to average pay:Provided that the maxima specified in the table in sub-rule (2) of rule 89 shall, not withstanding anything contained in that rule apply to the whole period of such leave and the minima specified in the table in rule 90 shall apply when leave salary during such leave is equal to half average pay subject to the conditions stated in that rule.Exception - In the case of government servants governed by Fundamental Rule 81-B or Subsidiary Rule 157-A-
