Section 38 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
38. Earned leave.
- 38.1. All applications for earned leave should normally be made at-least a fortnight before the date the leave is to commence except in emergent cases under unforeseen circumstances to be determined by sanctioning authority. The sanction of earned leave will be generally communicated to the concerned employee.38.2(i)The amount of earned leave shall be one-eleventh part of duty.(ii)In calculating earned leave earned by an employee an account shall first be taken on the complete periods of eleven months during which an employee has been on duty since the date of his last return from leave and the employee is allowed credit m his leave account for one month for each period of eleven month of duty as shall be admissible to him under sub-regulation (i) thereafter an account shall be taken of any balance of the period of duty left over and the employee shall be credited with one day for every eleven days of duty rendered by him. Faction of a day of earned leave shall be taken as a full day, if amounting to half a day or more and shall be ignored if amounting to less half a day.(iii)The earned leave due to an employee is the period which he has earned diminished by the period of leave actually taken.
