Section 27 in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
27. Cash compensation for earned leave not availed of .-(1) When a working journalist voluntarily relinquishes his post or retires from service on reaching the age of superannuation, he shall be entitled to cash compensation for earned leave not availed of upto a maximum of thirty days:
Provided that a working journalist who has been refused earned leave due to him shall be entitled to get cash compensation for the earned leave so refused:Provided further that in the case of a working journalist who dies while in service and who has not availed himself of the earned leave due to him immediately preceding the date of his death, his heirs shall be entitled to cash compensation for the leave not so availed of.(2)When a working journalist's services are terminated for any reason, whatsoever, other than as punishment inflicted by way of disciplinary action, he shall be entitled to cash compensation for earned leave not availed of upto a maximum of ninety days.(3)The cash compensation shall not be less than the amount of wages due to a working journalist for the period of leave not availed of, the relevant wages being that which would have been payable to him had he actually proceeded on leave on the day immediately preceding the occurrence of any of the events specified in sub-rule (1) or (2), as the case may be.
