Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(1)(a) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(a)A subsistence allowance at an amount equal to the leave salary which the employee would have drawn if he had been on leave on half pay and in addition. Dearness Allowance based on such leave salary shall be payable to the employee under suspension.