Section 41 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
41. Extra-ordinary Leave.
- 41.1. Extra-ordinary leave may be granted to an employee when no ordinary leave is due to him and whom haying regard to his length of service sick or special leave is not considered justified by the competent authority.41.2A competent authority may grant extra-ordinary leave in combination with, or in continuation of leave of any other kind admissible to the employee, and may commute retrospectively period of an absence without leave into extra-ordinary leave which in no case shall exceed 5 years.41.3No pay and allowances are admissible during the period of extra-ordinary leave and the period spend on such leave shall not count for increments.41.4No employee will be allowed to avail sick leave if he is having earned leave at his credit.
