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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170(1) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(1)Save in case of leave preparatory to retirement, 'Leave not due' may be granted on medical certificate, such leave being limited to 180 days in case of officers and ministerial staff and 120 days in the case of others, during the entire service. Such leave will be debited against the half pay leave which the servants of the Board earn subsequently or return to duty.