Section 63 in West Bengal Municipal (Employees' Service) Rules, 2010
63. Leave salary.
- An employee during earned leave is entitled to leave salary at the rate specified below :(a)during earned leave-pay (substantive or officiating) which would have been admissible had he not proceeded on leave and such leave salary shall include increment of pay which falls due during such leave and dearness and other allowances sanctioned from time to time during the period of leave,(b)during half-pay or leave not due-half the pay admissible on earned leave as per clause (a) above and dearness and other allowances admissible as per order issued by the State Government from time to time, Dearness Pay, if any, will be calculated on the basis of leave salary actually drawn,(c)during extra-ordinary leave No leave salary is admissible.
