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[Cites 0, Cited by 0] [Section 16(12)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(12)(a) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(a)Commuted leave not exceeding half the period of half pay leave due may be granted on medical certificate given by a registered medical practitioner, stating as clearly as possible, the nature and probable duration of the illness, on the following conditions namely :
(i)When commuted leave is granted, twice the amount of such leave shall be debited against the half pay leave due.
(ii)No commuted leave shall be granted under this rule, unless the authority competent to sanction leave [is satisfied that there is reasonable prospect of the employee returning to duty on its expiry.] [These words were substituted for the word 'has reason to believe that the employee will return to duty on its expiry' by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
(iii)[ The authority competent to grant leave shall obtain an undertaking from the employee that in the event of his resignation or retiring voluntarily from service he shall refund the difference between the leave salary drawn during commuted leave and that admissible during half pay leave.] [Clause (iii) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]