Section 140 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
140.
If an employee of the Corporation not on the verge of retirement applies for ordinary leave for 30 days or more and intimates a desire to encash a portion of his ordinary leave and is not permitted to proceed on leave in public interest, permission for encashment should not be given to him. It is, however, desired that unless it is absolutely necessary to refuse leave, in public interest, in such cases, application for leave and surrender of leave should be considered liberally.
