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State of Rajasthan - Section
Section 7A in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
7A. [ [Deleted vide Notification No. F.8(17)DOP/A-II/73 dated 30.06.79.]
***]| 7A. Payment of compensation in certain cases of refusal of leave.- (1) Leave of a member shall lapse on the date on which he vacates office.Provided that if, in the requirements of the publics service, a member is or has been refused leave preparatory to the expiry of his term of office, he may, for the hardship caused by such refusal, be granted compensation for leave so refused, subject to the condition that such compensation shall be granted in respect of not more than one hundred and twenty days of leave refused, and the amount of such compensation shall be determined in the manner hereinafter set out and paid to the member in equal monthly installments, not exceeding four.(2) For the purpose of determining the amount of compensation payable to a member under sub-regulation(l), the total amount of:(i) the leave salary that the member would have drawn if the leave had not been refused, and(ii) the pension (including the pension equivalent of other retirement benefits) to which the member is entitled from the date of vacation of office for a period equivalent to the period of leave refused, shall be calculated separately and the total amount of pension (including the pension equivalent of other retirement benefits) referred to in clause (ii) shall then be deducted form the total amount of leave salary' referred to in clause (i) and the balance shall be the amount of compensation payable to the member under sub-regulation (1). (Deleted) |