Section 6 in Bihar Public Service Commission (Conditions of Service) Regulations, 1960
6.
(1)Member who, at the date of his appointment was not in the service of the Government of India or of a State in India, may be granted leave as follows :(a)Leave on leave salary equivalent to average pay up to 1/11th of the period spent on duty as a Member, subject to a maximum of four months at any one time.(b)Leave on medical certificate on leave salary equivalent to half the pay admissible on earned leave, subject to a maximum of three months at any one time.(c)Extraordinary leave without allowance, subject to a maximum of three months at any one time.Explanation. - All or any two of these kinds of leave may be granted in a combination at one time.(2)A Member may, in addition to any leave salary he may be entitled to under clause (1), draw the Service pension under the proviso to Regulation 4.(3)Leave at the credit of a Member shall lapse on the date on which he vacates office :Provided that if, in the exigencies of the public service a Member is refused leave preparatory to retirement, he may for hardship caused by such refusal, be granted compensation for leave so refused subject to the condition that such compensation shall be granted in respect of not more than four months of leave refused and the amount of such compensation shall be determined in the manner hereinafter set out and paid to the Member in equal monthly instalments, not exceeding four.(4)For the purpose of determining the amount of compensation payable to a Member under clause (3), the total amount of -(i)the leave-salary that the Member would have drawn if the leave had not been refused; and(ii)The pension (including the pension equivalent of gratuity) to which the Member is entitled from the date of vacation of office for a period equivalent to the period of leave refused;shall be calculated separately and the total amount of pension referred to in item (ii) shall then be deducted from the total amount of leave salary referred to in item (i) and the balance shall be the amount of compensation payable to the Member under clause (3).
