Section 65(3) in West Bengal Municipal (Employees' Service) Rules, 2010
(3)Commuted leave not exceeding half the amount of half pay leave due may be granted on medical certificate to an employee subject to the conditions that(a)the authority competent to grant leave is satisfied that there is reasonable prospect of the employee returning to duty on its expiry;(b)when commuted leave is granted, twice the amount of such leave shall be debited against the half-pay leave due;(c)the authority competent to grant leave obtains an undertaking from the employee that in the event of his resignation or retiring voluntarily from service he shall refund the difference between the leave salary drawn during commuted leave and the leave salary admissible during half-pay leave;(d)half-pay leave upto a maximum 180 days may be allowed to be commuted during the entire service (without production of medical certificate) where such leave is utilised for an approved course of study certified to be in the interest of the Local Body by the sanctioning authority.
