Section 20(2) in Rajasthan Real Estate (Regulation and Development) Rules, 2017
(2)In case of persons re-employed after retirement, the provisions contained in the Rajasthan Service Rules, 1956 regarding leave and leave salary shall apply except the following, namely:-(i)encashment of balance of Privileged Leave during the period of re-employment,(ii)encashment balance of Privileged Leave on expiry of re-employment, and(iii)medical leave.
