ANDHRA PRADESH LEAVE RULES, 1933

SECTION I PRELIMINARY AND GENERAL

Rule - 1.

These rules may be called the Andhra Pradesh Leave Rules, 1933.

Rule - 2.

They shall apply to the holders of all posts under the rule making control of the State Government, whether for the time being in foreign service or not:

(a)      who, before the 4th September, 1933, were neither the holders of posts under and such control in a substantive, officiating or temporary capacity nor probationers for such posts: or

(b)      who, before the said date, were either the holders of such posts in such capacity or probationers therefor and who elect within six months from the said date to come under these rules;

(c)      who, being employees of the erstwhile State merged in the composite State of Madras, elect to come under these rules:

Provided that nothing contained in these rules shall apply to members of any establishment:

(i)       who would not have been eligible for leave under the Fundamental Rules or the Civil Service Regulations had they continued in force in respect of the matters dealt with in these rules, or

(ii)      the grant of leave to whom is governed by rules made in exercise of the powers conferred by Fundamental Rule 2.

Explanations:--

(1)     These rules shall apply in their entirety to every person who elects under clause (b) to come under these rules.

(2)     Such election, when once made, shall be final.

Exception:-- Persons who entered service as Local Fund Assistant Engineers before the 4th September, 1933, and were eligible for leave under the Fundamental Rules will continue to be eligible for leave under those rules when they are sub-sequently appointed as District Assistant Engineers on or after the 4th September, 1933, and were eligible for leave under the Fundamental Rules shall, on appointment as District Board Engineers, be eligible for leave under the Andhra Pradesh Leave Rules, 1933, but they shall retain in their leave account any leave at their credit on the date of their appointment as District Board Engineers.

Rulings

(1)     Scope of rule 2:--

Government servants, who before the 4th September, 1933, were holders of posts in a substantive, officiating or temporary capacity or were probationers for such posts, are eligible for leave under the Fundamental Rules, unless they have elected the Andhra Pradesh Leave Rules, 1933, irrespective of any break in their service before or after 4th September, 1933.

Note:--If the break in the service of such a Government servant was, however, due to his resignation from public service, he will be on re-employment to Government service, be eligible for leave only under the Andhra Pradesh Leave Rules, 1933.

(2)     The protection to the leave rules in the Fundamental Rules conferred by Rule 2 of the Andhra Pradesh Leave Rules, 1933, is applicable only to persons who had commenced to earn leave under the Fundamental Rules before 4th September, 1933.

(3)     Clause (ii) of the proviso is intended to meet the case of salaried industrial employees of the Government Press vide G.O.No. 156, Finance, Dt. 21-2-1930, and other cases if any, in which leave concessions otherwise than in accordance with the ordinary rules in the Fundamental Rules, have been granted specifically under Fundamental Rule 2 or which have to be treated as having been sanctioned by virtue of the powers conferred by that rule.

(4)     The employees of the erstwhile States merged with the composite Madras State working in this State shall continue to be governed by the State Leave Rules till they are absorbed in Government service. On absorption in Government service, they shall be allowed the option either to continue under the State Leave Rules (vide Annexure) or to elect the Andhra Pradesh Leave Rules, 1933. Such option shall be exercised within a period of six months from the date of absorption in Government service and once exercised shall be final. Those who elect to come under the A.P. Leave Rules, 1933, shall be subject to those rules from the date of absorption in Government service.

The leave account of every person who elects to come under the Andhra Pradesh Leave Rules, 1933, shall:--

(i)       in regard to earned leave, be credited with the amount of privilege leave or leave on average pay to his credit on the date on which he so elects, subject to the maxima prescribed in rules 8, 17 or 20 of the Andhra Pradesh Leave Rules, 1933, as the case may be, and

(ii)      in regard to unearned leave, be debited with the amount of furlough or similar kinds of leave on half average pay whether with or without medical certificate already taken by him before the said date, either as leave on private affairs or as leave on medical certificate as the case may require. In such cases, if the leave taken under the State Leave Rules exceeds the limits prescribed in the Andhra Pradesh Leave Rules, 1933, for leave on private affairs and leave on medical certificate no further unearned leave shall be granted to the employees concerned, but the leave already granted shall not be affected.

Rule - 3.

These rules shall come into force on the 4th September, 1933.

Rule - 4.

In these rules unless there is anything repugnant in the subject or context:--

(a)      "duty" does not include any period of absence on any leave admissible under these rules or under the Fundamental Rules read with Rule 5 of these rules but includes :--

(i)       any period of absence on casual leave during a continuous period spent on duty;

(ii)      any period of absence on gazetted holidays or other days declared to be holidays by a competent authority, during a continuous period spent on duty ;

(iii)     any period of absence on gazetted holidays when permitted to be prefixed or affixed to leave;

(iv)    any period of absence during the vacation either during a continuous period spent on duty or when permitted to be prefixed or affixed to leave;

(v)      any period spent on foreign service if contribution towards leave-salary is paid on account of such period;

(vi)    joining time ; and

(vii)   all periods declared to be on duty under Fundamental Rule 9(6) (b) and the subsidiary rules made thereunder ;

(b)      (i) "Government Servant" means any person to whom these Rules apply;

(ii) "Permanent Government Servant" means a Government servant who holds substantively a permanent post in superior or Last Grade Service or who hold a lien on such a post or would hold such a lien had it not been suspended;

(iii) "Non-Permanent Government Servant" means a Government servant who is not a permanent Government servant,

(c)      "State Government" means the Government of Andhra Pradesh; and

(d)      (i) "Pay" means the greater of the amounts specified below.

(a)      the substantive pay (including special pay, overseas pay, technical pay, personal pay, and any other emoluments classed as pay) on the date before the leave commences, or

(b)      that average monthly pay (including special pay, overseas pay, technical pay, personal pay and any other emoluments classed as pay) earned during the ten complete months preceding the month in which the leave commences.

(c)      An officer who proceeds on earned leave is entitled to leave salary equal to the pay drawn immediately before proceeding on leave

CERTIFICATE

Certified that on [1]......................................Shri/Shrimati/Kumari ...................has been continuously officiating in the Post[2]...........................for more than three years inclusive of the following period during which he/she would have officiated in that post but for the following events :--

(1)     Periods of officiation in the specified post.

(2)     Periods of officiating in equivalent or higher posts in the same Department.

(3)     Periods of deputation.

(4)     Foreign service.

(5)     Periods of leave.

Signature

Designation :

(ii)"half pay" means half the substantive pay (including special pay, overseas pay, personal pay and other emoluments classed as pay) on the day before the leave commences.

Notes (1) to (3):--Omitted by G.O.Ms.No. 509, Fin., Dt. 15-12-1976.

Note (4):--For the purpose of sub-clauses (i) (ii) of this clause 'Special Pay' drawn by non-cadre Deputy Secretaries to Government with reference to para 2 of G.O.Ms.No. 1656, General Administration (Special-A) Department, Dt. 30-9-1957, and the Special Pay drawn by Draftsman to Government in the Law Department, shall be treated as pay.

Note (5):--For the purpose of sub-clause (i) and (ii) of this clause 'Special Pay' drawn by the Sub-Inspectors and Reporters of the Andhra Pradesh Shorthand Board, Hyderabad will be treated as pay]. 

Note (6) :--For the purpose of sub-clauses (i) and (ii) of this clause, the Special Pay, of Rs. 150 paid of the Joint Secretary to Government, Law Department, in lieu of higher scale of pay shall be treated as pay].

Note (7):--For the purpose of sub-clauses (i) and (ii) of this clause all the Special pays drawn by the strictly confidential staff working in the General Administration and Home Departments will be treated as pay]. [G.O.Ms.No. 234, Fin., Dt. 1-7-1968]

Please Note: The notes (1) to (7) omitted by G.O.Ms.No. 509, (Fin), Dt. 15-12-1976.

Note (8):--For the purpose of sub-clause (i) and (ii) of this clause Special Pay drawn by the Special Branch Staff of C.I.D., consisting of the Manager, S.B.

Clerks working as camp clerks to the I.G.P. and additional I.G.P. and Section Heads in Special Branch, C.I.D. will be treated as pay.]

(e)      (i) 'half pay leave' means leave earned in respect of completed years of service.

(ii) 'half pay leave due' means the amount of leave calculated at the rate of twenty days per every completed year of the entire service, diminished by the amount of leave on private affairs and leave on medical certificate under the terms of unearned leave' before the terms of half pay leave became applicable.

Note:--The term entire service' does not include emergency service.

Rulings

The pay in excess of that admissible under the State Government or the special pay or the deputation allowance drawn while on foreign service will not be taken into account for the purpose of calculating leave-salary.

For the purpose of sub-clauses (i) and (ii) of this clause the deputation allowance in the nature of special pay drawn by Govt. Servants while on deputation to other Governments will be treated as pay).

Rule - 5.

The Fundamental Rules as-issued and amended from time to time by the President of the Republic of India and the subsidiary rules as issued and amended from time to time by the State Government shall, in so far as they are not inconsistent with these rules and subject to the provisions of Fundamental Rule 2-A, apply matutis mutandis to all persons to whom these rules apply in respect of matters not dealt with in these rules.

Rule - 5-A.

Unless the Government in view of the exceptional circumstances of the case otherwise determine, no Government servant shall be granted leave of any kind for a continuous period exceeding five years

Rule - 6.

Subject to the restrictions in [Rule 15-B(iii) and 18-B(iii),] any kind of leave admissible under these rules may be granted in combination with any other kind of leave so admissible or in continuation of leave already taken whether of the same or of any other kind.

Rule - 6-A.

In the case of a Government servant governed by the Andhra Pradesh Leave Rules, 1933, who remains absent after the end of his leave, the period of such overstayal of leave should unless the leave is extended by the competent authority, be treated as follows :

(a)      If the officer is in superior service--

(i)       as leave on '(half-pay on) private affairs to the extent such leave is due ; unless the overstayal is supported by medical certificate ;

(ii)      as leave on (half-pay on) medical certificate to the extent such leave is due, if the overstayal is supported by a medical certificate ;

(iii)     as extraordinary leave to the extent the period of leave due on [half-pay on] private affairs and/or on medical certificate falls short of the period of overstayal.

(b)      If the officer is in last grade service -- as in (a)(ii) and (iii) above mutatis mutandis.

The Government servant is not entitled to leave-salary during such overstayal of leave not covered by an extension of leave by the competent authority.

Note:--A temporary Government servant working under emergency provisions who remains absent from duty after applying for leave or extension of leave to which he is not entitled to under the rules shall be deemed to have been discharged from duty with effect from the date from which he is not entitled to any leave unless the leave applied for is granted by Government in relaxation of relevant rules.

Rule - 7.

(1)     Leave at the credit of a Government servant in his leave account shall lapse on the date of compulsory retirement.

Provided that if, in sufficient time before the date of compulsory retirement an officer has been denied in whole or in part on account of exigencies of public service any leave applied for and due as preparatory to retirement (then he may be granted, after the date of compulsory retirement) the amount of earned leave which was due to him on the said date of compulsory retirement subject to the maximum limit of 120/60 days, as prescribed in Rules 11/17 (3) so long as the leave so granted, including the leave granted to him between the date from which the leave preparatory to retirement was to commence and the date of compulsory retirement does not exceed the amount of leave preparatory to retirement actually denied the half pay leave, if any applied for by an officer preparatory to retirement and denied in the exigencies of public service being exchanged with earned leave to the extent such leave was earned between the date from which the leave preparatory to retirement was to commence and the date of compulsory retirement;

Provided further that every Government servant --

(a)      who, after having been under suspension, is reinstated within 120 days/60 days as prescribed in Rules 11 and 17(3) as the case may be, preceding the date of his compulsory retirement and was prevented by reasons of having been under suspension from applying for leave preparatory to retirement, shall be allowed to avail of such leave as he was prevented from applying for, subject to a maximum of 120 days/ 60 days as prescribed in Rules 11 and 17(3) as the case may be reduced by the period between the date of reinstatement and the date of compulsory retirement.

Note:-- Maximum limit of availment of E.L., preparatory to retirement is enchanced from 120 days to 180 days, by G.O.Ms.No. 415, Finance, Dt. 30-11-1997.

(b)      who is not retired from service on attaining the age of compulsory retirement while under suspension and was prevented from applying for leave preparatory to retirement on account of having been under suspension, shall be allowed to avail of the leave to his credit subject to a maximum of 120 days/60 days, prescribed in Rules 11 and 17(3) as the case may be after termination of proceedings as if it had been refused as aforesaid, if, in the opinion of the authority competent to order reinstatement, he has been fully exonerated and the suspension was wholly unjustified.

Note:--Maximum limit of availment of earned leave preparatory to retirement, is enhanced from 120 days to 180 days by G.O.Ms.No. 415, Finance, Dt. 30-11-1977.

Provided further that an officer whose service has been extended in the interest of the public service beyond the date of his compulsory retirement may be granted earned leave as under :--

(i)       during the period of extension, any earned leave due in respect of the period of such extension and, to the extent necessary, the earned leave which could have been granted to him under the preceding proviso had he retired on the date of compulsory retirement.

(ii)      after the expiry of the period of extension :--

(a)      the earned leave which could have been granted to him under the preceding proviso had the retired on the date of compulsory retirement, diminished by the amount of such leave availed of during the period of extension ; and

(b)      any leave earned during the period of extension as has been formally applied for as preparatory to final cessation of his duties in sufficient time during the extension and refused to him on account of the exigencies of the public service; and

(iii)     in determining the amount of earned leave due in respect of the extension with reference to Rule 8, the earned leave, if any, admissible under the preceding proviso shall be taken into account;

Provided further that the grant of leave under this rule, extending beyond the date on which an officer must be compulsorily retired, or beyond the date upto which an officer has been permitted to remain in service, shall not be construed as extension of service.

Explanation:--For the purpose of this rule an officer may be deemed to have been denied leave only if in sufficient time before the date on which his duties finally cease, he has either formally applied for leave as leave preparatory to retirement and has been refused of it on the ground of exigencies of public service or has ascertained in writing from the sanctioning authority that such leave if applied for would not be granted on the aforesaid ground.

SECTION II GRANT OF LEAVE

A. PERMANENT GOVERNMENT SERVANTS IN SUPERIOR SERVICE Earned Leave

Rule - 8.

A permanent Government servant in superior service earns leave--

(i)       Deleted by G.O.Ms.No. 284, Finance, Dt. 26-8-1964.

(ii)      if he is of non-Asiatic domicile and has not been recruited overseas but entitled to passage concession, other than passages granted on retirement, at the rate of one-seventh of the period he has spent on duty on duty provided that he shall cease to earn leave while he has to his credit such leave amounting to 180 days; and

(iii)     if he is not included in sub-rule (ii), at the rate of one-eleventh of the period spent on duty, provided that he shall cease to earn leave while he has to his credit such leave amounting to 180 days; and

Note:-- Earned Leave Simplification G.Os. are inserted under the leave Instructions.

Rule - 9.

(a)      If a permanent Government servant in superior service is in a vacation department, his earned leave shall, for each year of duty in which he has availed himself of the vacation, be reduced by 45 days or by 30 days according as he earns leave at the rate of one-seventh or one-eleventh of the period spent on duty. If a part only of the vacation has been taken in any year, the period by which the earned leave shall be reduced shall be a fraction of 45 or 30 days, as the case may be equal to the proportion which the part of the vacation taken bears to the full period of vacation.

(b)      If a permanent Government servant in superior service is in the X-Ray or Radium Departments of Government Medical Institutions or if a permanent Medical Officer is in a Government Tuberculosis Institution or Sanitorium, his earned leave shall, for each period of compulsory leave of one month granted to him every year, be reduced by 15 days.

Rulings

The compulsory leave referred to rule (b) will be granted only after every eleven months of duty in the X-Ray or Radium Department of a Government Medical Instruction or in a Government Tuberculosis Institution or Sanitorium.

Rule - 10.

The amount of leave due is the amount of earned leave diminished by (a) the amount of earned leave which has been taken and (b) one-half of the amount of special disability leave taken on full pay under Fundamental Rules 83(7) (b).

Rule - 11.

The maximum earned leave that may be granted at a time to a Government servant in superior service, shall be 120 days (or 150 days in the case of an officer mentioned in sub-rule (ii) of Rule 8) :

Provided that the earned leave that may be granted exceeding a period of 120 days or 150 days, as the case may be, but not exceeding 180 days if the entire leave so granted or any portion thereof is spent outside India, Burma, Ceylon, Nepal and Pakistan :

[Provided further that where earned leave exceeding a period of 120 days or 150 days, as the case may be, is granted under the above first proviso, the period of such leave spent in India, Burma, Ceylon, Nepal and Pakistan shall not, in the aggregate, exceed the aforesaid limits.

Earned Leave Preparatory to retirement.--

Government liberalised the Earned Leave Rules and has enhanced the maximum limit of availment of E.L. preparatory to retirement from 120 days to 180 days.

Rule - 12.

Vacation may be availed of in combination with or in continuation of any kind of leave admissible under these rules :

Provided that the total duration of vacation, and earned leave taken in conjunction, whether such earned leave is taken in combination with or in continuation of other leave or not, shall not exceed the amount of leave due and admissible to the Government servant at a time under Rule 11;

Provided further that the total duration of vacation, earned leave and leave on half pay commuted on medical certificate and/or half pay leave on private affairs taken in conjunction shall not exceed 180- days.

Rule - 13.

(a)      The half-pay leave admissible to a Government servant in permanent employ in superior service for each completed year of service is twenty days.

The half-pay leave is admissible in respect of period spent on duty and on leave including extraordinary leave.

(b)      The half-pay leave due may be granted to a Government servant on medical certificate or on private affairs.

Rule - 14.

Omitted by G.O.Ms.No. 300, Fin., Dt. 18-11-1965.

Rule - 15.

Omitted by G.O.Ms.No. 415. Fin., Dt. 30-11-1977.

Rule - 15-A.

Omitted by ibid.

Ruling

A permanent Government servant or an approved probationer in Superior Service may be granted leave on medical certificate for the treatment of tuberculosis or leprosy provided that a medical certificate from the Government servant's authorised medical attendant or the Medical Officer in charge of a recognized sanitarium, in the case of those undergoing treatment in a recognised sanitarium, is produced. The prospect of returning to duty on the expiry of the leave should be assessed on the basis of the certificate given by the appropriate medical authority.

Rule - [3][15-B.

Commuted leave not exceeding half the amount of half-pay leave due may be granted on medical certificate to a permanent Government servant in superior service subject to the following conditions :--

(i)       commuted leave during the entire service shall be limited to a maximum of two hundred and forty days ;

(ii)      when commuted leave is granted, twice the amount of such leave shall be debited against the half-pay leave due ;

(iii)     the total duration of earned leave and commuted leave taken in conjunction shall not exceed one hundred and eighty days :

Provided that no commuted leave may be granted under this rule unless the authority competent to sanction leave has reasons to believe that the Government servant will return to duty on its expiry.

Rule - 15-C.

Save in the case of leave preparatory to retirement leave not due may be granted to a permanent Government servant in superior service only on medical certificate for a period not exceeding 180 days during the entire service. Such leave will be debited against the half pay leave the Government servant may earn subsequently.

Rule - 16.Extraordinary Leave

Extraordinary leave may be granted to a permanent Government servant in superior service in special circumstances:--

(i)       when no other leave is admissible, under these rules, or

(ii)      when other leave being admissible, the Government servant concerned applies in writing for the grant of extraordinary leave,

(iii)     [4][the authority empowered to grant leave may retrospectively commute the period of absence without leave into extraordinary leave].

B -- PERMANENT GOVERNMENT SERVANTS IN LAST GRADE SERVICE

Rule - 17. Earned Leave

(1)     A permanent Government servant in last grade service earns leave at the rate of one twenty second of the period he has spent on duty provided that he shall cease to earn leave while he has to his credit such leave amounting to 240 days.

If the Government servant is in a vacation department, his earned leave shall be reduced by 15 days for each year of duty in which if the Government servant has availed himself of the vacation. If a part only of the vacation has been taken in any year the period by which the earned leave shall be reduced shall be a fraction of 15 days equal to the proportion which the part of the vacation taken bears to the full period of the vacation.

(2)     The amount of leave due is the amount of earned leave diminished by (a) the amount of earned leave which has been taken, and (b) one-half of the special disability leave taken on full pay under Fundamental Rule 83(7)(b).

(3)     The maximum earned leave that may be granted at a time to a last grade Government servant in permanent employ shall be 60 days.

(4)     Vacation may be combined with or availed of in continuation of any kind of leave admissible under these rules :

Provided that the total duration of vacation and earned leave taken in conjunction, whether such earned leave is taken in combination with or in continuation of other leave or not shall not exceed the amount of leave due and admissible under sub-rule (3) above;

Provided further, that the total duration of vacation, earned leave on half-pay commuted on medical certificate and/or half-pay leave on private affairs taken in conjunction shall not exceed 180 days.

Rule - 18.

(a)      The half-pay leave admissible to a Government servant in permanent employ in last grade service in respect of each completed year of service is 20 days.

(b)      The half-pay leave due may be granted to a permanent Government servant in last grade service on medical certificate or on private affairs.

Note:-- The leave already taken as leave on medical certificate shall be debited against leave due admissible under this rule.

(c)      If the leave already taken exceeds the limit prescribed under this rule no further leave (till the excess debit is wiped off by accrual of half-pay leave at the said rate) shall be granted by the leave-salary already granted shall not be affected.

Rule - 18-A.

[5][........]

Ruling

A permanent Government servant in last grade service may be granted leave on medical certificate for the treatment of tuberculosis or leprosy :

[6][Provided that the medical certificate, from the Government servant's authorised medical attendant or the Medical Officer incharge of a recognised sanitarium, in the case of those undergoing treatment in a recognised sanitorium, is produced. The prospect of returning to duty on the expiry of the leave should be assessed on the basis of the certificate given by the appropriate medical authority].

Rule - 18-B.

Commuted leave not exceeding half the amount of half-pay leave due may be granted on medical certificate to a permanent Government servant in last grade service subject to the following conditions :

(i)       commuted leave during the entire service shall be limited to a maximum of two hundred and forty days ;

(ii)      when commuted leave is granted, twice the amount of such leave shall be debited against the half-pay leave due;

(iii)     the total duration of earned leave and commuted leave taken in conjunction shall not exceed one hundred and eighty days :

Provided that no commuted leave may be granted under this rule unless the authority competent to sanction leave has reasons to believe that the Government servant will return to duty on its expiry.

Rule - 18-C.

Save in the case of leave preparatory to retirement leave not due may be granted to a permanent Government servant in last grade service only on medical certificate for a period not exceeding 180 days during the entire service. Such leave will be debited against the half-pay leave the Government servant may earn subsequently.

Rule - 19.

Extraordinary leave, may be granted to a permanent Government servant in last grade service on the same terms as for a permanent Government servant in superior service.

C--NON-PERMANENT GOVERNMENT SERVANTS IN SUPERIOR OR LAST GRADE SERVICE

Rule - 20.

A non-permanent Government servant:--

(i)       if in superior service, shall earn leave--

(a)      at the rate of one-eleventh of the period spent on duty if he is a probationer.

(b)      at the rate of one-eleventh of the period spent on duty if he is employed in the X-Ray or Radium Departments of Government Medical Institution or employed as Medical Officer in a Government Tuberculosis Institution or Sanitorium or in the Tuberculosis Department, Government Hospital; and

(c)      at the rate of one-twenty second of the period spent on duty in the other cases;

Provided that a person coming under sub-clause (a) shall cease to earn leave when he has as to his credit such leave amounting to 120 days, or 150 days as the case may be upto 31st May, 1964, and to 180 days from 1st June, 1964 (and a person coming under sub-clause (b) or (c) above shall cease to earn leave when he has to his credit such leave amounting to thirty days.

(ii)      If he is in the Last Grade Service, earns leave at the rate of one-twenty second of the period spent on duty, provided that he shall cease to earn leave while he has to his credit such leave amounting to 50 days or 30 days as the case may be, according as he is an approved probationer or not].

Ruling

When a Government servant is appointed temporarily in the first instance and placed on probation at a subsequent date with retrospective effect, his leave account shall be recast with effect from the date of retrospective regularization of his service but the leave already availed of between that date and the date of issue of orders regarding placing him on probation with retrospective effect (or the date of return from leave, if he was on leave on the latter date, shall not be altered in any manner any additional leave that becomes due as a result of recasting of the leave account shall be availed of only after the latter date.

Rule - 21.

The amount of leave due is the amount of earned leave diminished by (a) the amount of leave which has been taken, and (b) one half of the amount of special disability leave taken on full pay under Fundamental Rule 83(7)(b).

Rule - 22.

The maximum amount of (earned leave) that may be granted at a time to a temporary Government servant shall be --

(a)      120 days if he is probationer in superior service;

(b)      50 days if he is probationer in last grade service; and

(c)      30 days in other cases.

Rule - 22-A.

Vacation may be availed of in combination with or in continuation of any kind of leave admissible under these Rules :

Provided that the total duration of vacation and earned leave taken in conjunction, whether such earned leave is taken in combination with or in continuation of other leave or not, shall not exceed the limit prescribed in Rule 22(a) or (b) or (c), as the case may be;

Provided further that the total duration of vacation, earned leave and half-pay leave commuted on medical certificate and or half-pay leave shall not exceed 180 days.

Rule - 23.

(a)      (i) A temporary Government servant in Superior Service/Last Grade Service is entitled to half-pay leave at the rate of twenty days for each completed year of service.

He may avail this leave only on medical certificate and after two years of service/one year of service.

He may commute half the amount of half-pay leave due on medical certificate. When commuted leave is granted twice the amount of such leave shall be debited against the half-pay leave due.

The total duration of earned leave and commuted leave taken in conjunction shall not exceed 180 days provided that no commuted leave may be granted under this rule unless the authority competent to sanction leave has reason to believe that the Government servant will not return to duty on its expiry.

[7][(ii) In the case of Non-Permanent Government servants the duration of Extraordinary Leave on any one occasion shall not exceed the following limits:

(a)      three months:

(b)      six months, in cases where the Government servant has completed three years' continuous service on the date of expiry of leave of the kind due and admissible under the rules (including three months extraordinary leave) under (a) above and his request for such leave is supported by a Medical Certificate, as required under the rules ;

(c)      eighteen months where the officer is undergoing treatment for;

(i)       pulmonary tuberculosis [8](or pleurisy of tubercular origin), in a recognised Sanatorium; or

(ii)      tuberculosis or any other part of the body by a qualified Tuberculosis Specialist or a Civil Surgeon ; or

(iii)     leprosy in a recognised leprosy institution or by a Civil Surgeon or a Specialist in Leprosy recognised as such by the State Administrative Medical Officer concerned.

(d)      [9][twelve months where the Government servant is undergoing treatment for Cancer, or for mental illness in an institution recognised for the treatment of such disease or by a Civil Surgeon or a specialist in such disease;

(e)      twenty-four months where the leave is required for the purpose of prosecuting studies certified to be in the public interest:

Provided that the Government servant has completed three years continuous service on the date of expiry of leave of the kind and due and admissible under the rules (including three months extraordinary leave under item (a) above).

Note:-- This concession will be admissible only to those Government servants who have been in continuous Government service for a period exceeding one year.

(b)      [10][Unless the Government in view of the exceptional circumstances of the case otherwise determines, no Government servant, who is not a permanent employee, shall be granted extraordinary leave in excess of the limits prescribed in sub-rule (a) of Rule 23.

(c)      The authority empowered to gratin leave may retrospectively commute the periods of absence without leave into extraordinary leave].

Rulings

(1)     Method of calculation of leave admissible to Government servants on promotion from 'last grade' to 'superior' service under Andhra Pradesh Leave Rules. 1933 :--

A Government servant in last grade service may become eligible for leave in accordance with the rules applicable to permanent Government servants in superior service. In such a case, the earned leave due to the Government servant should be calculated at 1 /22nd of the period spent on duty in last grade service and at 1/11th of the period spent on duty in superior service subject to the condition that the maximum is applied on both the cases separately. In other words, the earned leave due to the Government servant in last grade service should first be calculated at 1 /22nd of duty and the limit of fifty days applied. The balance of earned leave should then be carried over and added to the account of earned leave admissible from the date on which he became eligible for leave at 1 /11th of duty as for other Government servants in superior service, the total amount of earned leave being restricted to [240] days.

A non-permanent Government servant, who has held without a break first a superior post and again alternatively last grade and superior posts, should be allowed leave to the same extent as a person promoted from last grade to superior-service.

(2)     Notwithstanding anything contained in sub-rule (1) of Rule 17, clause (ii) of Rule 20 and Rule 23 a probationer in Last Grade Service who has completed or is deemed to have completed his period of probation satisfactorily shall be eligible for such leave as would be admissible to him if he held his post substantively, but, if at any time he ceases to be a Government servant, his leave account shall be credited with the amount of Earned Leave and half pay leave due to him on the day when he last ceased to be a Government servant.

Rulings

Scope of Rule 25

(1)     The Government have decided that, though Rule 25 enables an approved probationer, who is awaiting substantive appointment to a permanent post, to earn and be granted leave as a permanent Government servant, it does not authorise the recalculation of his leave account in respect of his previous duty. Such a recalculation should be made only after the Government servant is substantively appointed to a permanent post.

(2)     The term probationer in Rule 25 includes probationers, who have completed their period of probation satisfactorily in categories in which there are no permanent posts and who cannot obviously await appointment as full members thereof.

Rule - 26.

The grant of leave to non-permanent Government servant shall be subject to the condition that but for the grant of the leave he would have continued to hold a post in Government service until the expiry of the leave.

Rule - 27.

[Deleted].

SECTION III LEAVE SALARY

Rule - 28.

A Government servant in superior service--

(a)      While on earned leave is entitled to leave salary equal to his pay; while on half pay leave on medical certificate commuted into leave on full pay, is entitled to leave salary equal to twice the pay prescribed in Rule 4(d) (ii).

(b)      While on leave on half pay either on medical certificate or on private affairs is entitled to leave salary equal to half pay:

Provided that when such leave is taken or is combined with earned leave the Government servants for leprosy, tuberculosis, cancer, mental illness and heart diseases treatment, as the case may be, he shall be eligible for leave salary equal to his pay for not more than six months in all on producing a certificate (1) from the Medical Officer incharge of a recognised leprosy, tuberculosis, cancer, mental illness or heart diseases treatment centre of his having undergone regular treatment during the period of such leave, or (2) from the official medical attendant or the Superintendent of the Government Headquarters Hospital in which such Government servant is kept on the waiting list for admission into a Recognized Centre for want of accommodation in the respective recognised Centre.

(c)      While on extraordinary leave, is not entitled to any leave salary.

Ruling

The leave-salary of a non-permanent Government servant in superior service who has completed the period of probation, should be regulated under Rule 4(d) (i)(b), though under Rule 25 he is allowed a concession to earn leave as admissible to a permanent Government servant.

Rule - 29.

(a)      A Government servant in Last Grade Service on earned leave is entitled to leave-salary equal to half pay.

A Government servant in Last Grade Service on Half-Pay Leave on Medical Certificate commuted into leave on full pay is entitled to leave salary equal to twice the pay prescribed in Rule 4(d) (ii).

(b)      A Government servant in Last Grade Service on Half Pay Leave on Medical Certificate or on private affairs is entitled to leave salary equal to half pay:

Provided that when such leave is taken or is combined with earned leave by a permanent Government servant in Last Grade Service for leprosy, tuberculosis, cancer, mental illness or heart diseases treatment, as the case may be, shall be eligible for leave salary equal to his pay for not more than six months in all on producing a certificate (1) from the Medical Officer incharge of a recognised leprosy, tuberculosis, cancer, mental illness or heart diseases treatment centre of his having undergone regular treatment during the period of such leave or (2) from the Official Medical attendant or the Superintendent of the Govt. Headquarters Hospital in which such Government servant is kept on the waiting list for admission into a recognised centre for want of accommodation in the respective recognised Centre.

(c)      A Government servant in Last Grade Service on extraordinary leave is not entitled to any leave salary.

Ruling

Grant of leave on average pay shall be for six months to permanent Last Grade Government servant suffering from tuberculosis.

This rule permits only the drawal of average pay for six months during earned leave or medical leave granted for the treatment of tuberculosis. It is not in addition to other kinds of leave with pay admissible under the rules.

SECTION IV TRANSITIONAL PROVISIONS

Rule - 30.

The leave account of every person who elects under Clause (b) of Rule 2 to come under these rules shall--

(i)       in regard to earned leave, be credited with the amount of privilege leave or leave on average pay to his credit on the date on which he so elects, subject to the maximum prescribed in Rules 8, 17 or 20 as the case may be; and

(ii)      in regard to half-pay leave, be debited with the amount of leave on average pay whether with or without medical certificate and leave not due already taken by him before the said date either as leave on private affairs or as leave on medical certificate, as the case may require.

FORM OF LEAVE ACCOUNT

Andhra Pradesh Leave Rules, 1933

Leave account of Mr. Date of compulsory retirement..................

Date of commencement of service

Date of contract, if any.

Place of recruitment (whether overseas otherwise)

Domicile (If recruited overseas).

Note 1:--Cols. 10 to 24 added by G.O.Ms.No. 300, Finance, Dt. 18-11-1965.

Note 2:-- Now 240 days is entire service.

(1)     Columns (1) to (5) should be filled in at the time a Government servant applies for and proceeds on leave arid Columns (6) to (8) on return from leave.

(2)     The periods of duty in terms of days Column (3) and of leave taken Column (7) should be worked out with reference to the actual number of days in each month and not on the basis of 30 days a month.

(3)     Column (4) Leave earned:--The fraction of Column (3) to be credited in this column is as below :

(a)      One-seventh in the case of permanent Government servants in superior service of non-Asiatic Domicile recruited overseas (Rule 8(i).

(b)      One-eleventh in the case of other permanent Government servants in superior service (Rule 8(ii).

(c)      One-twenty second in the case of Government servants in Last Grade Service and non-permanent Government servants in superior service (Rules 17(i) and 20).

In the case of vacation Departments and X-ray and Radium Departments of Government Medical Institutions, the credit should be reduced as indicated in Rules 9 and 17(i).

(4)     Column (5) Leave at credit:--The entry in this column on any date (Columns (4) + (8)) should be limited--

(i)       One hundred and eighty days in the case of Government servants coming under clause (a) above.

(ii)      One hundred and twenty days in the case of Government Servants coming under clause (b) above.

(iii)     Fifty days in the case of permanent Government servants of last grade service and thirty days in the case of non-permanent servants both in superior and last grade services coming under clause (c).

(5)     In the case of Government servant in service from a date prior to 4th September, 1933, who elect the Andhra Pradesh Leave Rules, 1933, the first entry of leave on average pay carried over under Rule 30 on the date of election of those rules should be made in Column (5) with the words written across Columns (1) to (4) "Due on (date of coming under new rules)".

(6)     Period of extraordinary leave should be noted in red-ink in column 24 for remarks.

(7)     The entries in columns 10 and 11 should indicate only the beginning and end of completed years of service at the time the half-pay leave commences. In case where a Government servant completes another year of service while on half-pay leave the extra credit should be shown in columns 10 to 14 by making suitable entries and this should be taken into account when completing Column 23.

Instruction (6) was renumbered as (8) and Instructions (6) & (7) were added by G.O.Ms.No. 300, Finance (F.R.-I), Dt. 18-11-1965.

(8)     In making entries in Column (4) fractions of half and over should be rounded as one day and fractions less than half omitted.

General Rulings

Application of the Fundamental Rules and the Subsidiary Rules thereunder to personnel coming under the Andhra Pradesh Leave Rules.

I.         The instructions issued by the State Government in regard to the application of the Fundamental Rules and the Subsidiary Rules thereunder to persons coming under the Andhra Pradesh Leave Rules, are re-produced below

The Leave Rules in the Fundamental Rules and the Subsidiary Rules thereunder fall under the following three categories :

(i)       general rues relating to leave on average pay, half average pay and quarter average pay and extraordinary leave ;

(ii)      rules permitting certain additional kinds of leave in special circumstances, e.g., Special Disability Leave (Fundamental Rules 83, 83-A and 83-B), Study Leave (Fundamental Rule 84), Maternity Leave Subsidiary Rules under Fundamental Rule 101(a)] and Hospital Leave Subsidiary Rules under Fundamental Rule 101 (b); and

(iii)     special rules relating to the grant of leave to persons belonging to a special department or rendering a special kind of service, e.g., leave earned by part-time service Subsidiary Rules under Fundamental Rule 103(c) and leave to military officers in temporary Civil Employ (Fundamental Rule 100).

The Rules in category (1) correspond to the Andhra Pradesh Leave Rules, 1933, and they are therefore wholly supreseded by these rules. The rules in category (ii) as well as the leave procedure rules contained partly in the Fundamental Rules and party in the Subsidiary Rules issued and amended by the State Government from time to time and rules relating to travelling allowance to Government servants taking short leave before joining a new post are "other rules" mentioned in paragraph 1 of G.O.Ms.No. 125, Finance, Dt. 23-4-1934.

The special rules referred to in category (iii) above remain in force and persons governed by them do not come under the A.P. Leave Rules 1933, except to the extent indicated below.

II.       The Government have considered the question of the difficulties that are likely to arise in the application of categories (ii) and (iii) of the rules mentioned above to persons governed by the Andhra Pradesh Leave Rules, 1933, and have decided to issue the following detailed instructions to meet such difficulties :

1.        Cases falling under category (iii) in paragraph I above:--

(a)      Leave earned by part-time service :--

Subsidiary Rules under Fundamental Rule 103(c) regulate the grant of Leave to Law Officers and other part-time Government servants. Under these rules subject to condition that no extra cost is caused to Government, the above officers and Government servants may be granted leave not exceeding that admissible to full-time Government servants. The amount of leave admissible to persons appointed to these posts on or after 4th September, 1933, will be that admissible to full-time Government servants under the Andhra Pradesh Leave Rules, 1933, subject to the existing condition that no extra cost is caused to Government by the grant of such leave. In such cases, the leave-salary will be governed by Rule 28 of the Andhra Pradesh Leave Rules, 1933.

(b)      Deleted as F. R. 100 is deleted.

2.        Cases falling under category (ii) in paragraph I above :--

(1)     Maternity Leave:--

See Chapters relating to Maternity

(2)     Hospital Leave:--

See Chapter relating Leave and Hospital leave.

(3)     Special disability Leave :--

See chapter relating to Special Disability Leave.

(4)     Study leave rules under Fundamental Rule 84:--

See chapter relating to Study Leave.

III.     The following further Instructions may be observed in regard to other rules in the Fundamental Rules and Subsidiary Rules mentioned below :

(1)     Subsidiary Rule 4 under Fundamental Rule 44:--

The limit of four months laid down in this rule is based on the maximum limit of leave on average pay which can be taken under the ordinary leave rules in the Fundamental Rules. Earned leave under the Andhra Pradesh Leave Rules, 1933, is subject to the maximum of 120 or 50 or 30 days and this limit should be substituted for the limit of four months in applying this rule to persons governed by the Andhra Pradesh Leave Rules, 1933.

(2)     Leave to apprentices:--

Subsidiary Rule 3 under Fundamental Rule, 104 regulates the grant of leave to apprentices. In the application of this rule to persons coming under the Andhra Pradesh Leave Rules, 1933 :--

(a)      The term "leave on leave-salary equivalent to half average pay" shall be taken to mean "leave on half-pay".

(b)      The term "Fundamental Rule 85" in sub-rule 3(b) shall be taken to mean "Andhra Pradesh Leave Rule 16".

(3)     Fundamental Rules 89 and 90:--

Under the Andhra Pradesh Leave Rules, 1933 a maximum limit has been imposed as regards leave-salary drawn during leave on private affairs or on medical certificate : vide Rule 28(b) and maximum limits on leave-salary for earned leave exceeding 120 or 30 days, as the case may be. It has been considered unnecessary to give the benefit of a minimum leave-salary in regard to any kind of leave.

(4)     Fundamental Rule 105(b)(1) and Subsidiary Rule 9 under Fundamental Rule 106:--

The term "leave on average pay of not more than four months duration" in these rules shall be taken to mean "yarned leave not exceeding 120 or 50 or 30 days" as the case may be.

(5)     Fundamental Rules 105(c) and Subsidiary Rule 6 under Fundamental Rule 106:--

The term "four months" mentioned in these rules shall be taken to mean "120 or 30 days" as the case may be.

(6)     Fundamental Rule 128:--

The words "Chapter I to XI of these rules" in this rule shall be taken to mean "Chapter I to XI and XI of these rules and the Andhra Pradesh Leave Rules, 1933".

(7)     Note under Subsidiary Rule 4 under Fundamental Rule 45:--

The term "leave on average pay not exceeding four months" mentioned in this note shall be taken to mean "earned leave not exceeding 120 or 50 or 30 days" as the case may be.

(8)     Travelling Allowance - Rule 77:--

The term "leave on average pay for a period not exceeding four months" shall be taken to mean "earned leave for a period not exceeding 120 or 50 or 30 days" as the case may be.

(9)     In the case of persons employed in Government service after the War of 1939, service in Government Civil Defence Service such as in A.R.P. Fire Service, Rescue Service, Food Supplies, Evacuation Camps, Salvage etc., shall count for leave, as with temporary Government servants, on the scale specified in Rules 20-27 of the Andhra Pradesh Leave Rules, 1933, provided the persons concerned are re-employed without a break in regular Government service.

(10)   A Government servant governed by the Andhra Pradesh Leave Rules, 1933, first elected to have his medical leave commuted into leave on full pay and after availing himself of the leave wished to have it changed into leave on half pay because he stood to gain by way of leave-salary and allowances, such as dearness allowance, etc., if the entire period of medical leave had been granted on half-pay. The Government have decided that it is not desirable to allow such revision of leave-salary availed of and that the option once exercised in such cases be final.

APPENDIX-1

Ready Reckoner for calculating leave of persons governed by the Andhra Pradesh Leave Rules, 1933

TABLE

N.B:-- In a leap year, for any period begining in and ending after February add 1.

[***]

TABLE--II -AT 1/11

TABLE-- III AT 1/22

Examples:--

(1)     8th April, 1952 to 16th December, 1952:--

In Table I, the number in the horizontal against 16 and in the column under December is 350 and the number in the horizontal line against 7 and in the column under April is 97. The difference between these two numbers is 253 which is the number of days during the period 8th April, 1952 to 16th December, 1952. The figure 23 against the groups 248 to 258 in Table II and the figure 12 against the group 253 to 274 in Table III represent the number of days of leave earned.

(2)     8th April, 1951 to 16th December, 1952:--

Split the period into 8th April, 1951 to 7th April, 1952, 8th April, 1952 to 16th December,. 1952. The number of days during the first period is 366. Then proceed as is example (1) above.

APPENDIX 2

Executive Instructions regarding Casual Leave

[See Ruling (4) under Rule 85]

I.        ORDINARY CASUAL LEAVE

1.        Casual Leave is not provided for in the Fundamental Rules and is a concession to enable Government servants in special circumstances to be absent from duty for short period without such absence being treated as leave under the leave rules applicable to the Government servant concerned.

2.        No Government servant may in any case be absent on casual leave for more than twelve days in the course of one calendar year. Casual leave may be combined with optional holidays or Sundays or other authorised holidays provided that the resulting period of absence from duty does not exceed ten days. The fact that a maximum has been fixed for the amount of casual leave which may be taken within a year does not mean that an officer is entitled to take the full amount of casual leave as a matter of course].

3.        Heads of Departments should intimate their intention of taking casual leave to Government in the department concerned.

4.        A register of casual leave taken should be maintained in every office.

5.        Members of works establishment may be granted casual leave on full pay.

6.        Omitted by G.O.Ms.No. 97, Fin & Plg. (FW : FR-I) Dept., Dt. 24-4-81.

II.      SPECIAL CASUAL LEAVE

7.        (a) Special casual leave not counting against ordinary casual leave may be granted to a Government servant in the following circumstances.

(i)       & (ii) and Notes under

(ii)      from 1 to 5 cancelled by G.O.Ms.No. 10, Fin. & Plg. (FW: FR-I) Dept., Dt. 24-1-1992.

(iii)     When he is summoned to serve as a junior or assessor or to give evidence before a Court in the Indian Union of Foreign Territory as a witness in civil and criminal cases in which his private interests are not in issue, the leave to cover the total period of absence is necessary.

(iv)    When with the permission of the Director of Medical Education, Director of Health arid Medical Officer/Assistant Director of Public Health, Health Officer of the Public Health Department is absent from his Headquarters, the leave to cover the total period of absence is necessary.

(v)      Male Government employees, who undergo vasectomy operation under the Family Welfare Programme, will be eligible for special casual leave not exceeding six working days. If any employee undergoes vasectomy operation for the second time on account of the failure of the first operation, he will be eligible for a further special casual leave not exceeding six days on production of a certificate from the medical authority concerned to the effect that the second operation was performed due to the failure of the first operation.

(vi)    Female Government employees who undergone tubectomy operation, whether puerperal or non-puerperal, will be eligible for special casual leave not exceeding fourteen days.

Female Government employees, who undergo Tubectomy operation for the second time on account of the failure of the first operation shall be eligible for Special Casual Leave not exceeding fourteen days again on production of a medical certificate from the medical officer concerned to the effect that the second operation was performed due to the failure of the first operation.

(vii)   Female Government employees, who have insertions of intrauterence-contraceptive devices will be eligible for Special Casual Leave on the day of the I.U.D. insertion. Female Government employees who have reinsertion of Intras Utira Device shall be eligible for Special Casual Leave on the day of Intra Utiras Device insertion.

(viii)  Female Government employees who undergo salpinagectomy operation after Medical Termination of Pregnancy (M.T.P.) will be eligible for Special Casual Leave not exceeding fourteen days.

(ix)    Male Government employees, whose wives undergo either puerperal or non-puerperal tubectomy operation for the first time or for the second time due to failure of the first operation (under the Family Welfare Programme) will be eligible for Special Casual Leave for seven days, subject to the production of a Medical Certificate stating that their wives have undergone tubectomy operation for the second time due to failure of the first operation. It shall not be necessary to state in the certificate that the presence of the Government employees is required to look after the wife during her convalescence.

(x)      Male Government employees whose wives undergone tubectomy Salpingectomy operation after Medical Termination of Pregnancy (M.T.P.) will be eligible for special Casual Leave upto seven days subject to the production of medical certificate stating that their wives have undergone tubectomy/salpingectomy operation after medical termination of pregnancy. It shall not be necessary to state in the certificate that the presence of the Government employee is required to look after the wife during her convalescence.

(xi)    The Government employees who require special casual leave beyond the limits laid down for undergoing sterilisation operation owing to the development of Post Operative Complications will be eligible for Special Casual Leave to cover the period for which he/she is hospitalized on account of Post operational complications, subject to the production of certificate from the concerned hospital authorities/an authorised Medical attendant. In addition, the benefit of additional Special Casual Leave may also be extended to the extent of seven days in the case of vasectomy operation and 14 days in case of tubectomy operation to such Government servant who after sterilisation do not remain hospitalized, but at the same time or not found fit to go to work, subject to the production of a Medical Certificate from the appropriate authority in the concerned hospital/ an authorised medical attendant.

(xii)   Government employees who undergone operation for recanalisation will be eligible for Special Casual Leave upto a period of Twenty one days or the actual period of hospitalization as certified by the authorised medical attendant whichever is less. In addition Special Casual Leave can also be granted for the actual period of the to and fro-journey performed for undergoing this operation. The grant of Special Casual Leave for recanalisation operation without any commitment to the reimbursement of Medical expenses is subject to the following conditions :

(1)     The operation should have been performed in Hospital/Medical College/Institute where facilities for recanalisation are available. If the operation is performed in a private hospital it should be one nominated by the State Government for performing recanalisation operation.

(2)     The request for grant of Special Casual Leave is supported by a medical certificate from the doctor who performed the operation to the effect that hospitalization of the Government servant for the periods stipulated therein were essential for the operation and post operation recovery.

(3)     The concession indicated above is admissible to Government employees who :--

(a)      are un-married, or

(b)      have less than two children, or

(c)      desire recanalisation for substantial reasons -- for example a person has lost all male children or all female children after vasectomy/tubectomy operation performed earlier.

(xiii)  Special Casual Leave connected with sterilisation, recanalisation under family welfare programme may be suffixed as well as prefixed to regular leave or casual leave. However special casual leave should not be allowed to be prefixed both to regular leave and casual leave. Special Casual Leave should either be prefixed to regular leave or to casual leave and not both. Similarly, Special casual leave may be suffixed either to regular leave or casual leave and not both. The intervening holidays and/or Sundays may be prefixed or suffixed to regular leave, as the case may be.

(b) In the cases coming under clauses (iii) to (iv) above when the absence from duty exceeds the period which may reasonably be treated as casual leave under the discretion vested in the Head of the Office, the Government servant may be granted for the entire period of absence such regular leave with leave-salary as may be due to him and thereafter extraordinary leave.

8.        (1) Special Casual leave will be allowed to a Government servant participating in sporting events for the period not exceeding 30 days in a calendar year. The period of absence in excess of 30 days shall be treated as regular leave of the kind admissible under the relevant rules applicable to the persons concerned. For this purpose, Government servants may as special case, be permitted to combine special casual leave with regular leave but not with regular casual leave.

The purposes for which and the conditions under which special casual leave may be granted are indicated below :

The special leave will be allowed only--

(a)      for participating in sporting events of National or International importance; and

(b)      when the Government servant concerned is selected for such participation:

(i)       in respect of International sporting events by any one of the following organizations as a member of a team which is accepted as representative on behalf of India.

List of the National Sports Federations recognised by the All India Council of Sports]

1.        Indian Hockey Federation.

2.        All India Women's Hockey Association.

3.        Board of Control for Cricket in India.

4.        Swimming Federation of India.

5.        Amateur Atheletic Federation of India.

6.        All India Foot-Ball Federation.

7.        Volley Ball Federation of India.

8.        Badminton Association of India.

9.        Wrestling Federation of India.

10.     All India Lawn Tennis Association.

11.     Table Tennis Federation of India.

12.     Basket Ball Federation of India.

13.     Kabaddi Federation of India.

14.     India Weight lifting Federation.

15.     Gymnastic Federation of India.

16.     Indian Polo Association.

17.     Indian Golf Union.

18.     Indian Amateur Boxing Federation.

19.     Squash Rackets Association of India.

20.     All India Chess Federation.

21.     Ball Badminton Association of India.

22.     Indian Style Wrestling Association of India.

23.     Billiards Association and Control Council of India.

24.     National Cyclists' Federation of India.

25.     All India Bridge Federation.

26.     National Rife Association, India.

27.     Yatching Association of India.

List of Special Sports Organisations Recognised by the All India Council of Sports

28.     Indian Olympic Association.

29.     All India Deaf and Dumb Sports Association.

30.     Services Sports Control Board.

31.     Schools Games Federation of India.

32.     Railway Sports Control Board.

33.     Inter-University Sports Board of India.

34.     Institution of Sports. Patiala, Raj Kumari Amrit Kaur Coaching Scheme, and similar All India Coaching or Training Schemes. '

Scheme, and similar All India Coaching or Training Schemes.

(ii)      in respect of events of National importance when the sporting event, in which participation takes place, is held on an Inter-State, Inter-Zonal or Inter-Circle basis, and the Government servant concerned takes part in the event in a team as a duly nominated representative on behalf of the State, Zone or Circle, as the case may be.

(iii)     The period of absence from duty of State Government employees participating in Trekking Expeditions may be regulated by the grant of Special Casual Leave not exceeding 30 days in one calendar year, subject to the following conditions :

1.        (a) That the expedition has the approval of the India Mountaineering Foundation; and

(b) there will be no change in the overall limit of 30 days of Special Casual Leave for an individual Government Servant for one Calendar year for participating in sporting events of national or international importance.

2.        The period of absence in excess of 30 days should be treated as regular leave of the kind admissible under the leave rules applicable to the persons concerned. For this purpose Government Servants may be permitted, as a Special case, to combine Special Casual Leave with regular leave.

(2) The concession under sub-rule (1) shall not be allowed for participation either in a National or International sporting event in which the Government servant concerned participates in his personal capacity and not in a representative capacity.

9.        (1) The period of absence of a Government servant from his civil post for interview, medical examination, etc., at the time of his recruitment to, or Commissioning in, the Territorial Army or Auxiliary Air Force, when it is not possible for the Government servant to attend to his duties after the interview, medical examination, etc., for training, courses of instruction subsequent medical examination, embodiment for camps or for supporting to supplementing the regular armed forces service in aid of civil power, for air force service in India and abroad as the case may be, and for participation, when required, in ceremonial parades on special occasions like the Territorial Army and Auxiliary Air Force Day, Republic Day, visits of Ministers etc., in his capacity as a member of the Territorial Army or the Auxiliary Air Force, including the period spent in transit should be treated as special casual leave, if the period of absence is one month or less.

(2) The period of absence from his civil post, of a Government servant, who is under an obligation to register his name under the provision of the Reserve and Auxiliary Air Force Act, 1952, due to his call up for enquiry or summons to report for interview or other tests or medical examinations, unless it is possible for Government servant to attend to his duties after the enquiry, interview, medical examination, etc., for training service in aid of civil power, air force service in India and abroad, and for participation when required in ceremonial parades on special occasions like the Territorial Army and Auxiliary Air Force Day, Republic Day, visits of Ministers, etc., in his capacity as a member of the Air Defence Reserve including the period spent in transit should be treated as special casual leave if the period of absence is one month or less.

10.     Special Casual Leave of six days in a calendar year, irrespective of the number of dramas enacted by the Association in a year may be granted to the artists and other office bearers of the Andhra Pradesh Secretariat Cultural Association belonging to the Andhra Pradesh Secretariat Departments who actually visit mufussil stations in the State for purpose of enacting dramas under the auspices of the Association.

10-A. [Not Printed].

10-B. Special Casual Leave not exceeding [twenty one]1 days in a Calendar year may be granted to the principal Office bearers of the following recognised Service Associations and to two Office bearers from each of the Units in the districts and in the city as are represented on the Andhra Pradesh Civil Services Joint Staff Council:

The grant of Special Casual Leave is subject to the following conditions :

(a)      That this Special Casual Leave not exceeding 21 days will include and not be in addition to any Special Casual Leave allowed in any other capacity such as for Sports, Cultural activities, etc.

(b)      That the competent authority will have the discretion to withhold the grant of Special Casual Leave if he considers it necessary to do so in the exigencies of Government work.

10-C. A Special Casual Leave of seven days in a Calendar year may be granted to the employees of the Vacation Department in case of dire necessity or under some pressing family circumstances subject however to the condition that if they participate in the sporting events of National or International importance their absence on Special Casual Leave shall not exceed thirty days including the seven days of Special Casual Leave mentioned above :

Provided the competent authority shall have the discretion to withhold the grant of Special Leave in the exigencies of Government work). 

10-D. Omitted as per G.O.Ms.No. 144, Fin., Dt. 22-6-1981.

10-E. Special Casual Leave not exceeding 10 days in a calendar year may be granted to Government employees who participate in the rallies, camps, etc., organised by the Andhra Pradesh Bharat Scout and Guides at the State and National Level subject to the usual conditions governing Special Casual Leave.

(a)      and

(b)      [Not Printed].

10-F. Special Casual Leave not exceeding a period of 7 days in each calendar year may be granted to the members of the Institution of Engineers (India) working in all the Departments to attend the annual meeting of the Institution of Engineers (India) at Hyderabad and for a period of 10 days for attending annual convention in each calendar year in any part of the country.

The grant of special casual leave to the members of the Institution of Engineers (India) working in all Departments is subject to the following condition:--

(i)       The members attending the convention shall not be eligible for any T.A. etc., for the journey performed by them including external tours etc. The limit of 7 days for Annual meeting and 10 days for annual conference will be in addition to special casual leave allowed in any other capacity subject to the condition that the total period of special casual leave per individual on all occasions shall not exceed 30 days in a calendar year.

(ii)      The Heads of the Departments under whom the said members are working should exercise their discretion against granting on block permission to such members whose presence in the respective posts will be necessary in the interest of Administration.

10-G. Special Casual Leave not exceeding 30 days in a calendar year may be allowed to an artist who is a Government servant participating in cultural events of National and International importance, when he is selected for participation by service/cultural associations, recognised by Government or cultural organisations recognised/affiliated to State Academies in the State with prior permission of the Head of Office.