Section 6 in Maharashtra Administrative Tribunal (Salaries, Allowances and Conditions of Services of Chairman, Vice-Chairman and Members) Rules, 1986
6. Leave.
(1)A person, on appointment in the Tribunal as a Chairman. Vice-Chairman or a Member, shall be entitled to leave as follows :(i)earned leave at the rate of fifteen days for every completed calendar year of service or a part thereof, and the leave salary for such leave shall be equal to the pay drawn immediately before proceeding on leave :(ii)half pay leave on medical certificate or on private affairs at the rate of twenty days in respect of each completed year of service and the leave salary for half pay leave shall be equivalent to half of the leave salary admissible during the earned leave;(iii)leave on half pay can be commuted to full pay leave at the discretion of the Member, provided it is taken on medical grounds and is supported by a medical certificate from the competent medical authority.(iv)extraordinary leave without pay and allowances upto a maximum period of one hundred eight days in one term of office.(2)If the Chairman, a Vice-Chairman or a Member is unable to enjoy full vacation on account of his occupation with the Tribunal, he shall be entitled to add the unenjoyed period of vacation to the leave account.Explanation. - For the purpose of this sub-rule "vacation" means vacation of thirty days in each calendar year observed by the Tribunal.(3)On the expiry of his term of office in the Tribunal, the Chairman, a Vice-Chairman or a Member shall be entitled to receive cash equivalent of leave salary in respect of the earned leave standing to his credit, provided that the quantum of leave encashed under this sub-rule and clause (ii) of sub-rule (2) of rule 5 shall not exceed 180 days.(4)The Chairman, a Vice-Chairman or other Members shall be entitled to receive the dearness allowance, as admissible on the leave salary under sub-rule (3), at the rates in force on the date of the relinquishment of the office in the Tribunal :Provided that, he shall not be entitled for the city compensatory allowance or any other allowance on such leave salary.
