Section 130 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
130.
Any employee of the Corporation whether in Class 'A' 'B' or 'C' who takes ordinary leave for period of not less than 30 days will be allowed to surrender the balance of ordinary leave to his credit on the date of commencement of leave or any portion thereof, at his option, subject to a maximum of thirty days and will be sanctioned leave salary and allowances for the leave so surrendered.
