(a)If the government servant is in superior service and holds a lien on a permanent post-(i)as leave on private affairs to the extent such leave is due unless the overstayal is supported by a medical certificate.(ii)as leave on medical certificate to the extent such leave is due, if the overstayal is supported by a medical certificate,(iii)as extraordinary leave to the extent the period of leave on private affairs and/or on medical certificate falls short of the period of overstayal;
