Section 6 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
6. [ Leave admissible to a member and cash payment in lieu of unutilized earned leave. [Substituted for Regulation 6 vide notification No.F.8(17)DOP/A-II/73 dated 30.06.79.]
(1)A member of the Commission who at the time of appointment to the Commission was in the service of Central or State Government shall be entitled to leave under the rules applicable to him immediately before his appointment and his service as member shall count for such leave.(2)A member of the Commission shall also be paid cash payment in lieu of unutilized leave at his credit at the time of his retirement on superannuation from Government service during his tenure as a member in accordance with the rules applicable to him as Government servant in this behalf.(3)A member of the Commission who was in the Service of Central or State Government and retires from Service under Government during the tenure of his service in the Commission shall, for the period of service as a member subsequent to his retirement from Government service, earn leave under regulation 7.(4)A member of the Commission irrespective of whether he was in the service of Central or State Government at the time of his appointment in the Commission or not shall also be paid cash equivalent of leave salary in respect of the unutilized earned leave at his credit upto a maximum of [240 days] at the time he vacates his office.]
