Section 8(1) in The Maharashtra Electricity (Supply) Rules, 1963
(1)The Chairman or any other member of the Board (excluding however, an employee thereof), to whom a consolidated monthly remuneration is paid, shall during his term of office, be entitled to the following leave benefits :-(a)earned leave at the rate of one-eleventh of the number of days spent in office as Chairman or member, as the case may be;(b)the maximum period of leave, may be availed of at any one time, shall be [ninety days] [Substituted by G. N, of 24.4.1970.];(c)the maximum period of leave to his credit at any time shall be [ninety days] [Substituted by G. N, of 24.4.1970.];(d)the leave salary shall be to his consolidated monthly remuneration.
