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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(4) in The Nathdwara Temple Rules, 1973

(4)In case falling under clause (a) of sub-rule (3), the period of absence from duty will be treated as a period spent on duty and in case falling under clause (b) thereof, it will not be treated as a period spent on duty unless the appellate authority directs that if shall be so treated for purposes for gratuity or for calculating leave and increments.