Section 20 in Andhra Pradesh Village Servants Service Rules, 2005
20. Village Servants are eligible only for leave without allowances:
- No Village Servant shall be entitled to any emoluments or other allowances, when on leave other than casual leave. [However, the Woman Village Revenue assistants shall be allowed Maternity Leave for two months. The honorarium shall be paid to them for the two months treating the leave period as duty.] [Added by Notification No. G.O.Ms. No. 135, dated 11.4.2016 (w.e.f. 1.12.2005).]
