Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of West Bengal - Subsection Section 66(i) in West Bengal Municipal (Employees' Service) Rules, 2010 (i)the leave is required for the treatment of the employee himself and has been recommended by a Medical Board or other competent authority determined by the Local Body; and
