Section 16(11) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(11)[ An employee, including an employee who is entitled to vacation, shall be entitled to half pay leave of 20 days in respect of each completed year of service and such leave may be granted on medical certificate or on private affairs. If an employee is on leave on the day on which he completes a year of service, he shall be entitled to half pay leave without having to return to duty. The period of suspension, if any, finally treated as suspension shall be excluded for counting completed years of service for this purpose.] [Sub-rule (11) was substituted by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]
