Section 122 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
122.
The grant of permission to join such forces shall be subject to the following conditions -(a)that in case of emergency, if an employee of the Corporation who has been enrolled as member of the Civil Defence Service or of the Home Guards Organisation is required to perform any duties and functions or to take training under the Civil Defence Service Rules, 1962, during office hours the period of absence shall be treated as special casual leave.(b)the employee concerned shall be permitted to receive in addition to their Civil pay, such allowance or emolument as may be prescribed for them under the Civil Defence Service Rules, 1962 or as may be offered by the State Government.(c)that the Corporation shall not be responsible for any risks, injuries, damages or other consequences arising out of or bring the course of entry in the Home Guard Organisation.
