Section 15 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
15. Leave.
(1)Hereditary servant shall not be entitled to any leave other than casual leave, as is admissible to Government servants, from time to time.(2)Non-hereditary servants shall be eligible for casual leave as is permissible to Government servants, from time to time. In addition, they shall earn leave at the rate of 1/22 of the duty period as earned leave with pay and accumulate such earned leave up to a maximum of 50 days up to the 2nd September 1973, and up to a maximum of 75 days thereafter, leave not availed of and in excess of 50 days on the 2nd September 1973 or 75 days thereafter, shall lapse.(3)Leave on medical certificate with full pay may be granted to non-hereditary servants for a period of ninety days in their total service.(4)Leave on medical certificate may be combined with earned leave, but the total period so combined shall be limited at a time to sixty days up to the 2nd September 1973 and eighty five days thereafter.(5)When a non-hereditary officer or servant has neither earned leave nor leave on medical certificate to his credit, extraordinary leave without pay and allowances may be granted to him. Extraordinary leave may, however, be granted to a person who, being ineligible for any other kind of leave specifically applies for it.(6)Leave may be granted under this rule to the hereditary and non-hereditary ulthurai servants on their providing proper substitutes to the satisfaction of the appointing authority.
