Section 8 in The Maharashtra Electricity (Supply) Rules, 1963
8. Leave.
(1)The Chairman or any other member of the Board (excluding however, an employee thereof), to whom a consolidated monthly remuneration is paid, shall during his term of office, be entitled to the following leave benefits :-(a)earned leave at the rate of one-eleventh of the number of days spent in office as Chairman or member, as the case may be;(b)the maximum period of leave, may be availed of at any one time, shall be [ninety days] [Substituted by G. N, of 24.4.1970.];(c)the maximum period of leave to his credit at any time shall be [ninety days] [Substituted by G. N, of 24.4.1970.];(d)the leave salary shall be to his consolidated monthly remuneration.(2)It the Chairman or any other member is re-appointed by the Government, he shall not be entitled to carry forward any leave which may have been to his credit at the end of his previous term of office.(3)Leave shall be granted by the Government to the Chairman on his application and to any other member on a recommendation made by the Chairman.(4)The leave account of the Chairman and other members shall be maintained by the Financial Adviser and Chief Accounts Officer of the Board.
