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State of Madhya Pradesh - Section

Section 81 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

81.

The period of school vacation shall count as period spent on duty. Principal, Head Master, Lecturer or Teacher, who has been in the service of an educational institution during an academic year, shall be entitled to draw full pay for ensuing vacation, except when such person has officiating in place of another person entitled to draw pay for the vacation.