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[Cites 0, Cited by 0] [Section 16(21)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(21)(iii) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(iii)The authority competent to sanction earned leave shall be competent to accept surrender of earned leave. Application for surrender of earned leave shall be made along with the application for grant of leave.