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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(1) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(1)Principal, Head-Master, Lecturer, or Teacher shall be entitled to the following leave, namely :-
(a)casual leave for 13 days (which may for special reasons be extended to 15 days) in a calendar year;
(b)leave on medical certificates by registered Medical Practitioner on full average pay for one month for every twelve months spent on duty, subject to the maximum of twelve months in the whole service;
(c)maternity leave in case of women for three months, on full average pay; and
(d)leave for training.