Section 8(3) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(3)(a)The Vice-Chancellor shall be entitled to leave on full pay for 1/11th of the period spent on active service. He may avail himself of this leave whenever he finds it necessary to do so during his tenure and report the same to the Board :Provided that he will cease to earn such leave when the leave due to him amounts to ninety days. The Vice-Chancellor shall be entitled for surrender and encashment of earned leave and all other leave privileges as are granted by the Vishwavidyalaya to its officers.(b)In addition to the leave noted in sub-clause (a), the Vice-Chancellor shall be entitled in case of illness or on account of private affairs to leave without pay for a period not exceeding three months during the period oi his tenure, provided that leave taken without pay may be subsequently transformed into leave on full pay to the extent to which leave may have become due under sub-clause (a) above.
