Section 38 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
38. Leave.
- Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of the Central Government servants under the Central Civil Services (Leave) Rules, 1972:Provided that for the purpose of the said Central Civil Services (Leave) Rules 1972, the following categories of teaching staff shall be treated as serving in the Vacation Department, namely: -
