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

State of Maharashtra - Subsection

Section 16(25) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(25)An employee on half pay leave shall be entitled to leave salary at the rate equal to half the amount specified in sub-rule (24) above. In addition he shall draw proportionate amount of Dearness Allowance based on the amount of leave salary plus Compensatory Local Allowance and House Rent Allowance at full rates, if admissible.