A government servant who remains absent after the end of his leave is entitled to no leave-salary for the period of such absence, and that period will be debited against his leave account as though it were leave on half average pay, unless his leave is extended by the Government. Wilful absence from duty after the expiry of leave may be treated as misbehaviour for the purpose of rule 15.Note - In the case of a government servant governed by leave rules laid down in Fundamental Rule 81-B and Subsidiary Rule 157-A, who remains absent after the end of his leave, the period of such overstayal of leave should, unless the leave is extended by the competent authority, be treated as follows:(a)If the government servant is in superior service and holds a lien on a permanent post-(i)as leave on private affairs to the extent such leave is due unless the overstayal is supported by a medical certificate.(ii)as leave on medical certificate to the extent such leave is due, if the overstayal is supported by a medical certificate,(iii)as extraordinary leave to the extent the period of leave on private affairs and/or on medical certificate falls short of the period of overstayal;(b)If the government servant is in superior service without a lien on a permanent post or in inferior service, as in (a) (ii) and (iii) above mutatis mutandis.The period of overstayal of leave will be debited as leave taken but no leave salary will be paid for such period unless it is covered by an extension of leave granted by the competent authority.
