In exercise of the
powers conferred by the proviso to article 309 of the Constitution of India,
the Governor of Maharashtra is hereby pleased to make the following rules
further to amend Maharashtra Civil Services (Leave) Rules, 1981 namely: These rules may be called as the Maharashtra
Civil Services (Leave) (Amendment) Rules, 2016. In rule 67 of the Maharashtra Civil Services
(Leave) Rules, 1981 (hereinafter referred to as "the Principal
Rules"), in sub-rule (3), the portion "If the Government Servant
himself resigns or quits service, he may be granted earned leave to the extent
of half of such leave to his credit subject to a maximum of 150 days"
shall be deleted. In rule 68 of the Principal Rules, (i)
for
the heading "Cash equivalent of leave salary in respect of earned leave at
the credit at the time of retirement on superannuation" following heading
shall be substituted "Cash equivalent of leave salary in respect of earned
leave at the credit of a Government Servant at the time of superannuation
retirement/compulsory retirement/voluntary retirement/ invalid pension/resigns
or quits service." (ii)
after
sub-rule (6), the following sub-rule shall be added and shall be deemed to have
been added with effect from the 25th May 1984, namely: "(7) The
authority competent to grant leave shall suo-motu sanction to a Government
Servant who retires or is required to retire under rule 10 or rule 65 or who
retires under rule 66 of the Maharashtra Civil Services (Pension) Rules 1982,
the cash equivalent of leave salary in respect of the period of earned leave at
his credit on the date of his retirement subject to a maximum of 300 days, in
the manner specified in this rule."; (iii)
after
sub-rule (7), as so added, the following sub-rule shall be added and shall be
deemed to have been added with effect from 3rd November 1992 namely: "(8) The
authority competent to grant leave shall suo-motu sanction to a Government
Servant who retires or is required to retire on invalid pension, the cash
equivalent of leave salary in respect of the period of earned leave at his
credit on the date of his retirement subject to a maximum of 300 days in the
manner specified in this rule.". (iv)
after
sub-rule (8), as so added, the following sub-rule shall be added, namely: "(9) The
authority competent to grant leave shall suo-motu sanction to a Government
Servant when Government Servant himself resigns or quits service, cash
equivalent of leave salary in respect of the period of earned leave at his
credit on the date of cessation of service subject to a maximum of 300 days, in
the manner specified in this rule.".MAHARASHTRA CIVIL SERVICES
(LEAVE) (AMENDMENT) RULES, 2016
PREAMBLE