154. [ [This rule may be deemed to have come into force with effect from 1-7-78.]
Maternity leave shall not be debited against the leave account and may be combined with leave of any other kind.] [As amended vide G.O. No. G-1-1816/X-229-1966, dated 15-11-1979 and came into force with effect from 15-11-1979.]Note - (1) Deleted.Note - (2) Regular leave in continuation of maternity leave may also be granted in case of illness of a newly born baby, subject to the female government servant producing a medical certificate from the Authorised Medical Attendant to the effect that the ailing baby warrants the mother's personal attention and that her presence at the baby's side is absolutely necessary.Note - (3) In the case of temporary government servants the leave granted under rules 153 and 154 shall not extend beyond the period the appointment is likely to last.
