(3)[ For purposes of the rules regarding drawal of compensatory allowances during leave in Chapter XII-] [As amended vide G.O. No. G-1-1816/X -229-1966 dated 15-11-1979 and has effect from 15-11-79.](a)(i)Leave means total leave of all kinds referred to in F.R. 81 B and S.R. 157 A, other than leave preparatory to retirement, taken for a period not exceeding 120 days; or the first 120 days of the leave if the actual duration of the leave exceeds that period.(ii)When earned leave is combined with leave on medical certificate, or when leave on medical certificate only is availed of the drawal of allowance under S.R. 150 shall be admissible for the first 4 months only, even if the actual duration of such leave exceeds that period.(b)Temporary transfer means a transfer to duty in another station which is expressed to be for a period not exceeding four months.Note - When vacation or holidays are combined with leave, the entire period of vacation or holidays and leave should be taken as one spell of leave.
