Section 66 in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
66. Paternity Leave.
(1)The male officer or employee who having less than two surviving children, may be granted paternity leave for a period of 15 days, during the confinement of his wife for childbirth, i.e. upto 15 days before, or up to six months from the date of delivery of the child.(2)During such period of 15 days, the male officer or employee shall be paid leave salary equal to the pay drawn immediately before proceeding on leave.(3)The paternity leave may be combined with leave of any other kind.(4)The paternity leave shall not be debited against any other leave account of the male officer or employee.(5)If paternity leave is not availed of within the period specified above such leave shall be treated as lapsed.
