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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(2)(a) in Orissa State Financial Corporation (Staff) Regulations, 1975

(a)An employee will be allowed to surrender ordinary leave upto a maximum of 30 days in lieu of leave salary and allowances for the period of the leave surrendered provided that he has not less than 120 days ordinary leave at his credit and that a minimum reserve of sixty days ordinary leave is left in the leave account of the employee after encashment of the ordinary leave.