Section 12(d) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(d)Save in the case of leave preparatory to retirement, 'leave not due' may be granted to permanent employee for a period not exceeding 360 days during his entire service, out of which not more than 90 days at a time and 180 days in all may be otherwise than on medical certificate. Such leave will be debited against the half pay leave, the employee may earn subsequently. Leave not due should be granted only if the sanctioning authority is satisfied that there is a reasonable prospect of the employee returning to duty on the expiry of the leave and it should be limited to the half pay leave he is likely to earn thereafter.
