Section 37 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
37. Vacation Salary.
- An employee, temporarily appointed as teacher in a Non-Govt. school or college on or before 31st December against the clear vacancy after following the prescribed procedure, may be allowed vacancy salary, provided no other employee draws vacation salary against the same post and provided further that such an employee joins his duties within a period of one month from the date of opening of next session and remains in service upto 31st December of that session.
