Section 52 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
52. Maternity Leave
.- (1) A competent authority may grant maternity leave to a female employee [twice] [Substituted by Notification No. F. 11(35) Educational 5/82, dated 03.08.1999.] during the entire period of her service. However, if there is no surviving child even after availing of it [twice] [Substituted by Notification No. F. 11(35) Educational 5/82, dated 03.08.1999.], maternity leave may be granted on one more occasion.(2)The maternity leave may be allowed on full pay for a period, which may extend upto the period of [120] [Substituted by Notification No. F. 11(35) Educational 5/82, dated 03.08.1999.] days from the date of its commencement.(3)Maternity leave under the rule may also be granted in case of miscarriage, including abortion, subject to the following conditions :-(a)The leave does not exceed 6 weeks; and(b)The application for leave is supported by a certificate from the authorised medical attendant.(4)Maternity leave is not admissible in case of incomplete abortion.(5)Maternity leave may be combined with leave of any other kind, but any leave applied for in continuation of the former may be granted only if the request be supported by a medical certificate.
