Section 82 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
82. Extraordinary leave.
(1)Extraordinary leave calculated at the rate of half month for every year of service may be granted to an employee when no ordinary leave is due to him and when having regard to his length of service sick or special leave is not considered justified. Except in exceptional circumstances, the duration of extraordinary leave shall not exceed four months on any one occasion and 12 months during the entire period of an employee's service.(2)An employee may be granted extraordinary leave in combination with or in continuation of leave of, any other kind admissible to the employee: and may commute retrospectively periods of absence without leave into extraordinary leave.(3)No pay and allowances are admissible during the period of extraordinary leave and, the period spent on such leave shall not count for increments: provided that, in cases where the Managing Director is satisfied that the leave was taken on account of illness or for any other cause beyond the employee's control, he may direct that the period of extraordinary leave may count for increments up to a total period not exceeding two months.
