Section 14 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
14. Study leave.
- Study leave may be sanctioned to a permanent employee by the Corporation or any authority to whom powers may be delegated in this behalf provided the sanctioning authority is of the opinion that such leave should be granted in Corporation's interests to pursue a special course of study or investigation scientific or technical nature:-(a)Study leave for the purpose of study may be taken either in India or outside India. It may be combined with such other leave as the employee is entitled to. In no case should the grant of this leave, in combination with leave other than extraordinary leave, involve an absence of other twenty four months from the employee's regular duties, or exceed two years in the whole period of the employee's service.(b)Study leave is extra leave on half pay and leave salary during such leave shall be equal to half the amount specified in Regulation 11 (iii).(c)An employee who avails the study leave admissible under these Regulations shall execute a bond in the form and for such period to serve the Corporation as may be prescribed by the Board of Directors/ Executive Committee.
