Section 77(8) in West Bengal Municipal (Employees' Service) Rules, 2010
(8)Quarantine Leave. Quarantine leave is a leave of absence from duty necessitated by orders not to attend School in consequence of the presence of infectious disease in the family or household of a teacher or a non-teaching employee of School. Such leave may be granted on production of a certificate of Medical Officer or Public Health Officer for a period not exceeding twenty-one (21) days or in exceptional circumstance, thirty (30) days. Any leave necessary for quarantine purposes in excess of this period shall be treated as ordinary leave. Quarantine leave may also be granted when necessary in continuation of other leave subject to the above maximum. No substitute shall ordinarily be appointed in place of a teacher or a non-teaching employee absent on quarantine leave. A substitute may, however, be appointed for the absence of a teacher or a non-teaching employee on quarantine leave, whose duties cannot be arranged otherwise. A teacher or a non-teaching employee on quarantine leave is not treated as absence from duty and his pay is not terminated.Explanation.For the purpose of granting quarantine leave under this rule the list of infectious diseases shall include the following :(a)(i)Small Pox; (ii) Scarlet Fever; (iii) Plaque (Pneumonic and/or Bubonic); (iv) Typhus; (v) Cerebro-Spinal Meningitis: (vi) Encephalitis.(b)For the persons employed in the preparation and distribution of food, the following additional diseases should also be treated as infectious :(i)Dysentery; 60 Enteric fever (Typhoid fever); (iii) Malta fever; (iv) Paratyphoid fever.
