Section 16(17) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(17)Maternity leave shall not be granted to a female employee having three or more living children.Note: Leave under this rule shall be admissible in cases of miscarriage or abortion or termination of pregnancy under the Medical Termination of Pregnancy Act, 1971(34 of 1971) subject to the following conditions, namely:
