Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 21 in Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982 21. Payment of leave salary. - Leave salary shall be payable to a member by a committee where he happens to serve at the time of proceeding on leave.
