Section 9(b) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(b)An employee who absents without leave or before any leave is sanctioned or who does not report for duty after the expiry of his leave is entitled to no leave salary for the period of absence. Absence without leave, moreover, amounts to interruption in service involving forfeiture of past service, unless on satisfactory reasons being furnished, the period of such willful absence is commuted into leave without pay.
