- Leave is not to be granted to any employee as a matter of right. Utmost care should, therefore, be exercised to ensure that leave is not granted to a teacher unless it is absolutely necessary. In short-term vacancies, caused due to absence of teachers on leave, deputation of substitutes should not ordinarily be made, except in a single-teacher schools, and the remaining teachers should be requested to carry on the work and that the question of deputation of substitutes in such schools should be considered, in such cases only when the work is found, for only special reasons, impossible for management without such deputation.Note. - Provision of leave-reserve is being made, on the basis of one per cent of the total number of teachers in the district (including the teachers of Board managed and managing committee-managed Schools), paid out of the District Education Fund. Every effort should be made to see that the work is managed with the leave reserve.(G.O. no. 5801, dated the 21st November 1960)Sub-Section I
