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[Cites 0, Cited by 0] [Section 16(18)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(18)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(b)[ The Head (but not the Assistant Head) of a secondary school shall, for the purpose of compensating the work which he is required to do during vacation, be entitled to earned leave for 15 days for every completed year of service after 1st day of April, 1981 so however that the Head, shall cease to earn any such leave when the earned leave in balance, if any, to his credit on that day and the earned leave earned by him after that day is accumulated to 180 days.] [Sub-Rule (18) shall be re-lettered as clause (a) of that sub-rule and clause (b) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]