Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(12)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

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

(e)[ Where an employee who has been granted commuted leave resigns from his service or at his request is permitted to retire voluntarily without returning to duty, the commuted leave shall be treated as half pay leave and the difference between the leave salary in respect of commuted leave and half pay leave shall be recovered : [Clause (e) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]