Section 68 in West Bengal Municipal (Employees' Service) Rules, 2010
68. Special disability leave.
. (1) Subject to conditions hereinafter specified special disability leave may be granted by the authority competent to grant leave to an employee who is disabled by injury intentionally inflicted or caused in or in consequence of, the due performance of his official duties or in consequence of his official position.(2)Disability leave shall not be granted unless the disability manifested itself within 3 months of the occurrence to which it is attributed, and the employee disabled acted with due promptitude in bringing it to the notice of the Board of Councillors of the Local Body :Provided that if the competent authority is satisfied as to the cause of disability, such leave may be granted in cases.where the disability manifested itself more than three months after the occurrence of its cause.(3)Such leave may be combined with leave of any kind.(4)The period of leave granted should be such as it certified by a Medical Board to be constituted by the Board of Councillors of the Local Body. It shall in no case exceed 24 months in the entire period of service.(5)In the case of an employee to whom the Workmen Compensation Act, 1923 applies, the amount of leave salary shall be reduced by the amount of Compensation payable under that Act.
