Section 107 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
107.
(a)Leave cannot be claimed as a right.(b)Leave is earned by duty only and shall be recorded in the Registrar's leave account.(c)Leave, except disability leave, cannot be granted till it has been earned.(d)Public holidays may be prefixed and/or affixed to leave.(e)If the Executive Council recalls the Registrar before the expiry of his leave, the University shall pay the cost of journey to Bombay from where the Registrar is at the time of his recall.(f)The Registrar shall earn leave on average pay at the rate of one-eleventh of the total period of his active service, subject to the maximum accumulation of 180 days.(g)The maximum amount of leave on average pay that may be granted at any one time to the Registrar, shall be 120 days.(h)The Executive Council may allow the Registrar to take leave on half average pay not exceeding 20 days for each completed year of service. When the Registrar takes such leave he shall be debited with half the amount of it in his leave account.(i)The Executive Council may grant to the Registrar special disability leave on average pay if it has been earned or on half average pay if it has not earned, in case of sickness or other sufficient reasons.(Explanation. - For the purpose of this Statute, average pay means the monthly pay earned during the twelve complete months immediately preceding the month in which the event necessitating the calculation of average pay occurs).
