Section 136 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
136.
(a)The amount for leave salary for the period for which leave is surrendered will be calculated in accordance with provisions contained in Rule 97 of the Rajasthan Service Rules, and in addition, dearness allowance, ad hoc relief and additional dearness allowance shall be admissible.(b)The leave salary and allowances admissible for the leave surrendered will be equivalent in the leave salary and allowances for the first thirty days of the leave enjoyed.
