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[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of West Bengal - Subsection

Section 67(2)(a) in West Bengal Municipal (Employees' Service) Rules, 2010

(a)when such an employee is undergoing treatment for-
(i)Cancer or cardiac ailments in a recognised hospital or nursing home; or who receives treatment at his residence under a specialist recognised as such by the State Government and produces a certificate signed by that Specialist to the effect that he is under his treatment and that he has reasonable chances of recovery on the expiry of the leave recommended.
(ii)Leprosy in a recognised Leprosy Institution by a Medical Officer of Health or a Specialist in leprosy recognised as such by the State Government. He may, subject to such conditions as the Local Body may by a general or special order prescribe, be granted extra-ordinary leave for a period not exceeding 180 days.