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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(10) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(10)The following kinds of special casual leave which shall not be debited to the casual leave admissible to an employee shall be granted namely:
(a)Special Casual Leave under the Family Planning Scheme :
  Occasion Special Casual Leave Admissible
(i) Vasectomy or as the case may be tubectomy operation Not exceeding six working days.
(ii) Female Employees undergoing non-puerperal sterilisation Not exceeding 14 days.
(iii) Female employees undergoing U.C.D. insertion. For the day subject to production of a medical certificate.
(iv) Employee whose wife undergoes a Gynaec. Sterilisation (non-puerperal tubectomy). Not exceeding seven days, subject to production of a medical certificate.
[Note] [The word and figure 'Note 1' was substituted for the word 'Note' by Notification No. PST/1083/SE-3-Cell, dated 20.12.1984.] : The special casual leave on the above two occasions may be combined with ordinary casual leave or regular leave provided the application is supported by a medical certificate.[Note 2 * * *] [Note 2 was deleted by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]Note 1 : The special casual leave may be combined with ordinary casual leave or regular leave provided the application is supported by medical certificate by the doctor who actually performs the operation to the effect that the presence of the employee is essential to look after his wife during the period of leave.Note 2 : Special casual leave not exceeding four days shall be granted to the employee whose wife undergoes tubectomy operation immediately after the delivery subject to production of medical certificate from the doctor who actually performs the operation.
(b)Special Casual Leave on other occasions mentioned below :
  Occasion Special Casual Leave Admissible
(i) Anti-rabic treatment Upto 3 weeks.
(ii) Participation in national or international sports. Upto 30 days subject to the provisions of Notes 2 and 4.
(iii) Mountaineering Upto 30 days subject to the provisions of Notes 3 and 4.
(iv) Free Blood Donation One day (either on the same day or on the very next day ofdonation of blood but not on any other subsequent day)
Note 1 : If a substitute is appointed in place of an employee granted leave under item (i) such substitute shall be entitled to salary and allowances admissible to him.Note 2 : Grant of Special Casual Leave for participation in national or international sports shall be -