Section 88 in The Central Reserve Police Force Rules, 1955
88. Other Superior Officers and members of the Force .-(1) Subject to the provision of sub-rule (2), all superior officers and members of the Force, other than those to whom rules 85 to 87 apply, shall be governed by the provisions of the Central Civil Services (Leave) Rules, 1972 for the time being in force.
(2)Notwithstanding anything contained in sub-rule (1), all superior officers and members of the Force other than those to whom rules 85 to 87 apply, shall, while serving in any establishment of Central Reserve Police Forces except offices of Director-General/Inspector-Generals/Deputy Inspector-Generals, be entitled to 60 days earned leave in a calendar year in the following manner:--(i)The credit to be afforded to the leave account of all the personnel as stated in para (2) above in respect of earned leave at the commencement of each calendar half year shall be at a uniform rate of 30 days.(ii)The credit to be afforded vide (i) above shall be reduced by 1/6 of the period of extra ordinary leave only availed of during the previous half year subject to a maximum of 30 days.(3)No such earned leave shall be accumulated for more than 120 days.(4)No such earned leave shall be granted for more than 90 days at a time, and(5)[ No second Saturdays shall be availed as off days by the executive personnel working in units other than the offices of D.G., I.G. and D.I.G.]
