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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(1)(c) in Orissa State Financial Corporation (Staff) Regulations, 1975

(c)In calculating ordinary leave, ordinary leave earned by an employee shall first be taken of the completed period of 11 months during which an employee has been on duty since the date of his/her appointment and one month accounted for, for each period of 11 months of duty as shall be admissible to him/her under clause (a). Thereafter an account shall be taken of any balance period of duty left over and the employee shall be credited with one day for every 11 days of duty rendered by him/her :