Section 6(b) in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
(b)Leave.-(i)The Chairperson and Members shall be entitled to thirty days of earned leave for every year of service. The payment of leave salary during the leave shall be as admissible to the Chief Secretary or Principal Secretary in the State Government, as the case may be. The Chairperson or Member shall be entitled to encashment of fifty percent of earned leave to his credit at any time.(ii)Leave sanctioning authority.- Leave sanctioning authority in case of,-
