Section 50(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)Except in the case of an employee in permanent employee the duration of extra ordinary leave shall not exceed three or eighteen months on any one occasion, the longer period being admissible, only when the employee concerned is under going treatment for(a)Pulmonary-tuberculosis in a recognised sanatorium; or(b)Tuberculosis of any other part of the body by a qualified tuberculosis specialist or a civil surgeon; or(c)Leprosy in a recognised leprosy institution or by a civil surgeon or a specialist in leprosy recognised a such by the State Administrative Medical Officer concerned.
