Section 19 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
19. Repeal and Savings.
(1)On the commencement of these regulations the Rajasthan Public Service Commission (Conditions of Service) Regulations, 1951 issued with Notification No. F.20(2) Apptts. (c)/50 dated the 8th March, 1951 as amended from time to time shall stand repealed.(2)Nothing contained in these regulations shall have effect so as to give a Member who is serving as such at the commencement of these regulations less favorable terms in respect of his allowances or his rights in respect of leave of absence or pension than those to which he would have been entitled if these regulations had not been made.[Schedule] [Inserted vide Notification dated 05.07.75 w.e.f. 06.06.74](See Regulation 7)A Member who at the time of his appointment to the Commission was not in the service of the Central or a State Government may be granted leave by the Governor as follows: -(a)Earned leave at the rate of one eleventh of the period spent on duty, on leave salary equivalent to full pay subject to a maximum of 120 days at any one time.(b)Leave on medical certificate or on private affairs on leave salary at the rate of 20 days in respect of each completed year of service on leave salary equivalent to half pay:Provided that commuted leave on full pay not exceeding half the amount of half-pay leave due may be granted if the leave is taken on medical certificate and the authority competent to sanction leave has reason to believe that the Member will return to duty on its expiry.(c)Extraordinary leave without allowances when not other leave is by rule admissible or when other leave is admissible, but the Member concerned applies in writing for the grant extraordinary leave.Note. - All or any two of the above kinds of leave may be granted in combination of any occasions.
