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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(5) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(5)When a non-hereditary officer or servant has neither earned leave nor leave on medical certificate to his credit, extraordinary leave without pay and allowances may be granted to him. Extraordinary leave may, however, be granted to a person who, being ineligible for any other kind of leave specifically applies for it.