Section 19 in The Water (Prevention And Control Of Pollution) Rules, 1975
19. Estimates of establishment expenditure and fixed recurring charges .-(1) The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent, allowances, etc., shall provide for the gross sanctioned pay without deductions of any kind.
(2)The estimates referred to in sub-rule (1) shall be added a suitable provision for leave salary based on past experience with due regard to the intention of the members of the staff in regard to leave as far as the same can be ascertained.(3)If experience indicates that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilised, a suitable lumpsum deduction shall be made from the total amount estimated.
