Section 18 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
18. Leave.
(1)The Tamil Nadu Leave Rules, 1933, as amended from time to time, shall be made applicable to the employees of the University.(2)It shall be competent for the Vice-Chancellor to sanction leave either by himself or by such other officers of the University as may be authorized by the Vice-Chancellor in this behalf from time to time;Provided that in respect of study leave and leave out of India, the competent authority to sanction leave shall be the Governing Council.(3)Casual Leave : The employees of the University may be permitted to avail casual leave on the same terms as applicable to the employees of the Tamil Nadu Government.(4)Recall to Duty : Leave cannot be claimed as a matter of right and when the exigencies of the service demand, discretion to refuse or revoke leave of any description is vested with the authority empowered to grant it viz., the Governing Council, the Vice-Chancellor and such other officers authorized in this regard.(5)Not to be employed during leave : A University employee on leave shall not accept or take any employment or service to receive any remuneration. Wilful absence from duty after the expiry of leave may be treated as misconduct which will involve disciplinary action.(6)Leave Travel Concession: The University employees will be eligible for Leave Travel Concession on the same terms as applicable to the employees of the Tamil Nadu Government.(7)Special Provident Fund-cum-Gratuity Scheme : The University employees will be eligible for Special Provident Fund-cum-Gratuity Scheme on the same terms as applicable to the employees of the Tamil Nadu Government.
