Section 16 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
16. Special Disability leave.
- (i) Subject to the conditions specified in this Regulation, Corporation may grant special disability leave to an employee who is disabled by injury intentionally inflicted or caused in or in consequence due performance of his duties or in consequence of his position in the Corporation's service.(ii)Such leave shall not be granted unless the disability manifested itself within three months of the occurrence to which it is attributed and the person disabled acted with due promptitude in bringing it to notice. But the Corporation if it is satisfied as to the cause of the disability, may permit leave to be granted in cases where the disability manifested itself more than three months after the occurrence of its cause.(iii)The period of leave granted shall be such as is certified by a Medical Authority, specified by the Corporation to be necessary.(iv)It shall not be extended except on the certificate of a Medical Authority, specified by the Corporation and shall in no case exceed 24 months. Such leave may be combined with leave of any other kind.(v)Special disability leave may be granted more than once if the disability is aggravated or reproduced in similar circumstances at a later date, but not more than 24 months of such leave shall be granted in consequence of any one disability.(vi)Such leave shall be counted as duty in calculating service for Contributory Provident Fund Rules.
