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State of Odisha - Section

Section 70 in The Orissa Hindu Religious Endowments Rules, 1959

70.

Hereditary and non-hereditary servant shall be entitled to leave on medical certificate with half pay for a period of sixty days in their total service; provided that such leave shall not be granted for more than ten days in a year.Note - Leave may be granted under these rules to the hereditary or non-hereditary Sevaks or Archaks on their providing proper substitutes to the satisfaction of the appointing authority.