Section 12 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
12. Half pay leave-leave not due commuted leave.
(a)The half pay leave admissible to an employee in permanent employment in respect of each completed year of service is 20 days.(b)The half pay leave due may be granted to an employee on medical grounds or on private affairs.(c)Commuted leave not exceeding half the amount of half pay leave due may be granted on medical certificate only to a permanent employee subject to the following conditions-(i)[ A Corporation servant whether temporary or permanent shall be entitled to privilege leave of 30 days in a calendar year. [Substituted by Notification No. RSWC/HO/Adm./RSWC (Staff) Regulation 1974/54/ (Regulation 12)/92/4441, dated 27-3-1993, Published in Rajasthan Gazette, Extraordinary, Part 4(C)(i), dated 15-7-1993, page 78, w.e.f. 1-1-1993.]A Corporation servant shall be entitled to accumulate leave upto a maximum period of 240 days.The leave account of a Corporation servant shall be credited with privilege leave, in advance, in two installments, 15 days on 1st January and 15 days on 1st July.No. of days & procedure of entitlement, accumulation & credit etc. of Privilege Leave of a Corporation employee will stand amended on the lines of amendments that take place for State Government employees from time to time.](ii)When commuted leave is granted twice the amount of such leave shall be debited against the half pay leave due.(iii)The total duration of privilege leave and commuted leave taken in conjunction shall not exceed 240 days. Provided that no commuted leave may be granted under this Regulation unless the authority competent to sanction leave has reason to believe that the employee will return to duty on its expiry.(d)Save in the case of leave preparatory to retirement, 'leave not due' may be granted to permanent employee for a period not exceeding 360 days during his entire service, out of which not more than 90 days at a time and 180 days in all may be otherwise than on medical certificate. Such leave will be debited against the half pay leave, the employee may earn subsequently. Leave not due should be granted only if the sanctioning authority is satisfied that there is a reasonable prospect of the employee returning to duty on the expiry of the leave and it should be limited to the half pay leave he is likely to earn thereafter.(e)Leave not due may be granted to a permanent employee suffering from Tuberculosis subject to the condition that the sanctioning authority is satisfied that there is reasonable prospect of the employee (i) returning to duty on the expiry of leave and (ii) earning thereafter leave not leas than the amount of leave not due availed of by him. The prospect of returning to duty on the expiry of the leave should be assessed on the basis of the certificate given by the appropriate medical authority. The prospect of earning atleast an equivalent amount of leave not due should be assessed with reference to the fact whether in the normal course the employee would have enough service after his returning to duty within which he would be able to wipe off the debit balance.
