Section 12(e) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(e)Leave not due may be granted to a permanent employee suffering from Tuberculosis subject to the condition that the sanctioning authority is satisfied that there is reasonable prospect of the employee (i) returning to duty on the expiry of leave and (ii) earning thereafter leave not leas than the amount of leave not due availed of by him. The prospect of returning to duty on the expiry of the leave should be assessed on the basis of the certificate given by the appropriate medical authority. The prospect of earning atleast an equivalent amount of leave not due should be assessed with reference to the fact whether in the normal course the employee would have enough service after his returning to duty within which he would be able to wipe off the debit balance.
