Section 11 in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Non-teaching staff Service Conditions Rules, 2015
11. Leave.
- In addition to fixed leave the non teaching staff of Recognised Non- Governmental Sanskrit School will be entitled to get the following leaves.(i)Casual Leave - In every Calendar year Twelve days casual leave will be admissible to every non-teaching staff of Recognised Non-Government Sanskrit School.Headmaster of the School will sanction the casual leave of all Non-teaching staff of the School. In one time casual leave will be sanctioned for maximum seven days only and fixed leave in between the period of casual leave will not be counted as part of the casual leave.(ii)Earn Leave - (a) Every Non-teaching staff of the school will earn three days leave on full day for the working period of every calendar year. If will not be admissible for the non-teaching staff having less than three years of service. Non-teaching staff of the school will earn a maximum of 120 days earn leave. Leave earn more than 120 days will be lapsed.(b)Every Non-teaching staff of the school will earn twenty days leave on half pay for working period of every calendar year. It will not be lapsed. It can be converted into full pay on medical certificate and will be half of this leave.Headmaster of the school will sanction the earn leave of all non-teaching staff of the school.(iii)Study leave - Confirm Non-teaching staff of the school can get three years study leave without pay in their whole tenure. Study leave will not affect the service condition of the Non-teaching staff.Headmaster of the School will sanction the study leave to the non teaching staff.(iv)Maternity leave - Ninety days maternity leave will be admissible to female staff for only two children. Headmaster of the School will sanction the Maternity leave of nonteaching staff.(v)Special leave - In every month two days special leave will be admissible for female staff and it will be sanctioned by the Headmaster of the school.
