Subject to the conditions in rules 81, 88, 89, 90 and 91, a government servant other than an inferior government servant, recruited before January 1, 1936, who is on leave shall, during leave, draw leave-salary as follows:(a)if the leave is due, leave-salary equal to average pay, or to half average pay, or to average pay during a portion of the leave and half average pay during the remainder, as he may elect; and(b)if the leave is not due, leave-salary equal to half average pay:Provided that when a non-gazetted government servant who was in service on the 24th day of August, 1927, takes leave, and-(i)his pay is less than Rs. 300, or(ii)the leave taken does not exceed one month, his average pay for the purpose of this rule may be taken to be the pay which he would draw in the permanent post held substantively by him at the time of taking leave if this pay be more than the average pay.
