The Chief Election Commissioner and Other Election Commissioners (Conditions of Service) Act, 1991
5. Leave.
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A person who,
immediately before the date of assuming office as the Chief Election
Commissioner or an Election Commissioner, was in service of Government may
be granted during his tenure of office but not thereafter, leave in
accordance with the rules for the time being applicable to the Service
to which he belonged before such date and he shall be entitled to carry
forward the amount of leave standing at his credit on such date,
notwithstanding anything contained in section 6.
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Any other person
who is appointed as the Chief Election Commissioner or
an Election Commissioner may be granted leave in
accordance with such rules as are for the time being applicable to
a member of the Indian Administrative Service.
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The power to
grant or refuse leave to the Chief Election Commissioner or
an Election Commissioner and to revoke or curtail leave
granted to him, shall vest in the President.
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