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State of Rajasthan - Section

Section 52 in Rajasthan District Board Account Rules

52.

If for any reasons, the leave salary admissible to a servant of the Board on leave is not known (as for example, when the kind of leave to be granted to him has not been finally decided by the sanctioning authority), the amount of pay to which he would have been entitled, had he remained on duty shall be entered in the money column of the Form No. 3 which is intended to show leave salary, the amount being left undisbursed and treated as help over pending the fixation of the amount of his leave salary.Increment Certificate