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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(20) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(20)An employee who is not entitled to vacations shall earn leave at the rate of one-eleventh of the period spent on duty. The employee shall cease to earn such leave when the earned leave is accumulated to 180 days.