Section 5 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
5.
(1)A Member who at the date of his appointment was in the service of the Government of India or of a State in India, may be granted leave under the Rules applicable to the service to which be belongs, and his service as Member up to the date of his retirement from the service shall count for such leave.(2)Subject to the provisions of clause (3), all leave at the credit of such Member shall lapse on the date of his retirement from the Service which he belongs, and he may, thereafter, be granted leave under Regulation 6.(3)If, on the date of his retirement from the service to which he belongs, there is any leave on average pay or earned leave at the credit of such Member under the Rules applicable to that Service, such leave, up to an amounts not exceeding six months in all, may, by special order of the Governor, be added to the leave admissible under sub-rule (a) of clause (1) of Regulation 6.(4)The provision of clause (3) shall apply, mutatis mutandis, also to a Member who was in the service of the Union or of a State in India immediately before his appointment as Member, and who voluntarily retired from or resigned his service in order to take up the appointment.
