Subject to such conditions and in accordance with such principles as the Governor may by rule or order prescribe, maternity leave may be granted to female government servants and leave on account of ill-health to members of such subordinate services, as may be specified, whose duties expose them to special risk of accident or illness.Maternity leave and leave on account of ill-health shall be not debited to the government servant's leave account.(For rules made by the Governor under rule 101, see Part III of this Volume, Chapters XIII and XIV).
