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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(ix) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(ix)The grant of a certificate by a competent and authorised medical attendant does not in its self confer upon the employee concerned any right to leave. The certificate should be forwarded to the authority competent to grant leave and the orders of that authority should be awaited.