Section 69 in Life Insurance Corporation of India (Staff) Rules, 1960
69. Leave Salary.
(1)Casual Leave: An employee on casual leave shall be treated as on duty for the purpose of leave salary.(2)Privilege Leave: An employee on privilege leave shall, during the period of privilege leave, draw leave salary equal to the salary he drew on the day preceding the date on which he proceeded on leave.(3)[ Sick Leave: Sick leave will only be on half pay and an employee on half pay sick leave shall draw half of the aggregate of basic pay, special pay, personal pay, personal allowance and functional allowance, if any. In addition he shall also draw dearness allowance, additional dearness allowance, house rent allowance, city compensatory allowance, adjustment allowance and hill allowance (where payable) appropriate to half the aggregate of basic pay and special pay. Any period of sick leave on half pay may be converted into sick leave on full pay for half the period at the option of the employee and twice the amount of commuted leave shall be debited against the half-pay leave.] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.](4)Extraordinary Leave: No salary is admissible during the period of extraordinary leave. The period spent on such leave shall not count for increments.[Provided that in cases where the competent authority is satisfied that the leave was taken on account of illness or any other cause beyond the employee's control, he may direct that the period of extraordinary leave may count for increments.] [Notified in Gazette of India, Part-IV dated 18.06.1966.](5)Maternity Leave, Special Leave [Quarantine Leave and Paternity Leave] [Substituted by Notification No. G.S.R. 415 (E), dated 28.4.2017 (w.e.f. 1.7.1960).] An employee on maternity leave, special leave or quarantine leave shall draw leave salary equal to the salary he drew on the day preceding that on which he proceeded on such leave.(6)Notwithstanding anything contained in this [rule] [Substituted 'regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).], an employee would be entitled to the increment in the time-scale falling due when he is on leave other than extraordinary leave and he shall draw the increased salary from the date such increment falls due.
