Section 75(1) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(1)The amount of ordinary leave earned shall be one-eleventh part of duty in case of employee in Class 'A' & 'B' while in case of employee in Class 'C' the amount of ordinary leave earned shall be one-sixth part of duty; provided that an employee will cease to earn such leave when the ordinary leave due aggregate to:-(a)120 days in case of the employees in Class 'A' & 'B'.(b)80 day in case of the employees in Class 'C'.
