Section 16(29) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(29)An employee [including an employee to whom provisions of sub-rule (18) apply] [These words were added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.] retiring on superannuation shall be eligible to receive payment of cash equivalent to leave salary in respect of the period of earned leave at his credit at the time of retirement limited to a maximum of 180 days of earned leave. He shall also be entitled to pension and pension equivalent of Death-cum-Retirement Gratuity in addition to the cash payment of leave salary, subject to the following conditions namely :(a)the payment of cash equivalent of leave salary shall be limited to a maximum of 180 days earned leave.(b)the cash equivalent of leave salary thus admissible shall become payable on retirement and shall be paid in one lump-sum as a one-time settlement.(c)the cash payment shall be equal to leave salary as admissible for earned leave and Dearness Allowance admissible on that leave salary at the rates in force on the date of retirement. No Compensatory Local Allowance and House Rent Allowance shall be payable.(d)the authority competent to grant leave shall suo motu issue orders granting cash equivalent of earned leave at the credit of the employee on the date of retirement.
