Section 16(3) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(3)In the case of a permanent employee who, without sufficient cause, fails to apply for leave within 7 days from the date of absence, it shall be treated as breach of discipline and he shall be liable for suitable disciplinary action after due inquiry. A permanent employee who is absent from duty [without leave continuously for a period exceeding three years] [These words were substituted for the words 'with or without leave continuously for a period of three years or more' by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.] or more, shall be deemed to have voluntarily abandoned his services.
