Section 11(ii) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(ii)Terminal leave to the extent of earned leave due and admissible may be granted at the discretion of the authority competent to sanction leave, to any employee whose services are terminated. In case where any notice of termination of service is required to be given such notice or the unexpired portion thereof will run concurrently with the leave granted.
