Section 169 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
169. [ [Substituted vide Notification No. 1-Mt-1/236/70, dated 29-9-1970.]
Commuted leave not exceeding half the amount of half pay leave due may be granted on ground of his own illness, to a permanent servant of the Board on production of Medical Certificate. The Commuted Leave will be granted to the limit of 180 days during the entire service except in case of servant below Ministerial Cadre for whom the limit shall be 120 days during the entire service. Commuted Leave can be granted to the limit of 90 days only at a time.]
