Section 4 in Fundamental Rules and Subsidiary Rules
(4)(a)A Government servant shall be treated as on duty during any period, which he is permitted to spend in preparation for an examination of any of the following kinds in an oriental language :(i)An optional examination by the high proficiency or degree of honours test in any vernacular language ;(ii)An optional examination by the higher standard or high proficiency test in Sanskrit, Arabic or Persian ;(iii)An optional examination by the degree of honours test in Sanskrit, Arabic or Persian.(b)The period to be spent in preparation is limited to six months in a case covered by sub-Clause (iii) of Clause (a) of this paragraph, and to three months in other case.(c)Preparation shall not be permitted to count as duty more than once under each of the sub-Clause (iii) of Clause (a) of this paragraph.(d)Period spent in preparation under this paragraph may be combined with leave on average pay.
