Section 76(5) in West Bengal Municipal (Employees' Service) Rules, 2010
(5)(i)A teacher may be granted half-pay leave on medical certificate or on private affairs which shall not exceed(a)30 days in case of a permanent teacher, and(b)20 days in case of a temporary teacher for each completed year of service:Provided that no half -pay leave shall be granted at a time for more than 180 days to a permanent teacher and more than 120 days to a temporary teacher :Provided further that no half-pay leave shall be granted to a temporary teacher unless the authority competent to sanction the leave has reason to relive that the teacher will return to duty on its expiry.(ii)Commuted leave not exceeding half the amount on half-pay leave due, may be granted on medical certificate only subject to the following conditions, namely :(a)commuted leave during the entire period of service shall be limited to the maximum of 180 days in the case of a permanent teacher and 120 days in the case of a temporary teacher;(b)twice the amount of the commuted leave granted shall be debited against the half-pay leave due;(c)the total duration of leave in lieu of duty during vacation and commuted leave taken in conjunction shall not exceed the maximum limits prescribed in clause (a) of this sub-rule :Provided that no commuted leave may be granted under this sub-rule unless the authority competent to sanction leave has reason to believe that the teacher will return to duty on its expiry.(iii)A teacher on commuted leave is entitled to leave salary equal to twice the amount admissible to him in case of half-pay leave.
