Section 4(17) in West Bengal Municipal (Employees' Service) Rules, 2010
(17)"half-pay leave due" means the amount of half-pay leave calculated under rule 68 for the entire continuous service diminished by the amount of leave on private affairs and/or on medical certificate taken, if any, before the introduction of these rules and half-pay leave taken if any on or after that date;Note : If the calculation under this clause results in a minus balance on the date of introduction of these rules, it should be adjusted against the half-pay leave that will be earned subsequently, such minus balance being treated as "leave not due" for the purpose of the 240 days limit in rule 66:
