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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(3)Where the extra ordinary leave is granted, under sub-rule (2) to an employee under going treatment for T.B. and he resumes his duty after availing of such leave and earns subsequently half pay leave, the extra ordinary leave so availed of by him will be converted into half pay leave and it shall be adjusted against the half pay leave earned.