Section 11 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
11. Privilege leave.
- (i) Earned leave shall accrue to an employee at the rate of one-eleventh of the period spent on duty. "Duty" for this purpose shall mean the period spent in the service of the Corporation excluding periods of leave of any kind except casual leave. The maximum period of earned leave which can be accumulated by any employee shall be 180 days, and the maximum privilege leave that may be granted at a time to an employee shall be 120 days.(ii)Terminal leave to the extent of earned leave due and admissible may be granted at the discretion of the authority competent to sanction leave, to any employee whose services are terminated. In case where any notice of termination of service is required to be given such notice or the unexpired portion thereof will run concurrently with the leave granted.(iii)An employee on earned leave shall during the period of earned leave draw leave salary equal to the pay drawn on the day preceding the day on which he proceeded on leave and allowances appropriate thereto.
