During their period of probation or apprenticeship, probationers and apprentices are entitled to leave as follows:(a)if appointed under contract in the United Kingdom with a view to permanent service in India, or if appointed in the United Kingdom to posts created temporarily with the prospect, more or less definite, of becoming permanent:(i)to such leave as is prescribed in their contracts, or, when no such prescription is made;(ii)(1) when the period of probation is not less than three years, to the same leave which would be admissible if they held permanent posts; or(2)when the period of probation is less than three years, to leave on average pay up to one-eleventh of the period spent on duty, to which may be added, on medical certificate, leave on half average pay; provided that the total leave granted under this clause shall not exceed three months reckoned in terms of leave on average pay; and(b)If appointed otherwise, to such leave as is admissible under rules framed by the Governor on this behalf.(For rules made by the Governor under rule 104, see Part III of this Volume, Chapter XVII).
