Section 69 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
69. Study leave.
- (i) Study leave may be granted to a teacher so as to enable him to undertake higher studies or specialised training in the subject having a direct and close connection with his sphere of duties and thus increase his usefulness to the University.(ii)Study leave is admissible to a permanent teacher who has served the University continuously for a period of 5 years or more. A permanent teacher who has put in more than 3 years continuous service as a teacher in the University but less than 5 years may also be considered for the grant of study leave in exceptional circumstances provided that if such a teacher is granted study leave the provisions of clause (viii) shall not apply to him and the study leave shall be without pay and allowances.Note. - For the purpose of this clause, temporary service rendered by a teacher will also be taken into account in calculating the period of 5 years or more, if followed by permanent appointment without any break in service.(iii)Not more than 10% of the teacher will be on study leave at any one time except when in special circumstances the Committee may otherwise decide.(iv)All applications for study leave shall be submitted in the prescribed form atleast one month before the teacher intends to avail himself of such leave.(v)Study leave shall not ordinarily be admissible to a teacher who has attained the age of 55 years.(vi)Study leave shall be admissible to a teacher ordinarily upto a maximum period of 3 years only during his entire period of service in the University, provided that in the case of a teacher who wishes to go on study leave for Post doctoral, or other special research work for a period not. exceeding six months at the time the total period of study leave taken during the entire period of his service in the University shall not exceed five years.(vii)Study leave shall be admissible more than once subject to the provision mentioned in clause (vi) provided that there is an interval of atleast 5 years between the date of resumption of duty on return from the first study leave and date of application for the second study leave.(viii)A teacher on study leave shall be entitled to leave salary equal to half pay as drawn immediately before the date on which he proceeds on study leave.(ix)Any one who avails himself of study leave shall bind himself by an agreement that on his return after the expiry of his leave, he shall, continue to serve the University on the salary and in the grade which lie enjoyed at the time of his proceedings on study leave, increased by the normal increments due during the period for a minimum period of three years from the date of his return. He shall not be allowed to take up any appointment elsewhere, but if he desires to be relieved from this condition, he may do so provided he refunds the whole amount received by him from University as Study leave pay except when in the opinion of the Committee which shall be recorded in writing, wider public interest is involved.(x)Study leave shall count as sendee for increment and for the benefit of the provident fund and gratuity but not for earning any other kind of leave. The benefit of increment(s) falling during the period of study leave shall be operative only after the person has resumed his duty.(xi)It shall be the duty of the person who is on study leave to submit at the end of every six month's to the Vice-Chancellor a report, of his work through the person under whom he is working or through the Head of the Institution/University.
