Section 16(18) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(18)[ (a)] [Sub-Rule (18) shall be re-lettered as clause (a) of that sub-rule and clause (b) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.] The earned leave admissible to a permanent employee [other than the Head (but not the Assistant Head) of a secondary school] [These words were inserted by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.] entitled to vacations in respect of any year in which he is prevented from availing himself of the full vacations, or a part thereof shall be in such proportion of 30 days a year as the number of days of vacation not availed of bear to the full vacation, provided that the employee shall cease to earn such leave when the earned leave due is accumulated to 180 days.(b)[ The Head (but not the Assistant Head) of a secondary school shall, for the purpose of compensating the work which he is required to do during vacation, be entitled to earned leave for 15 days for every completed year of service after 1st day of April, 1981 so however that the Head, shall cease to earn any such leave when the earned leave in balance, if any, to his credit on that day and the earned leave earned by him after that day is accumulated to 180 days.] [Sub-Rule (18) shall be re-lettered as clause (a) of that sub-rule and clause (b) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.]Illustration : An employee who is prevented from availing himself of the full vacation of 63 days in a year, shall be entitled to earned leave for 30 days. Similarly the employee who is prevented from availing himself of 21 days out of the total vacation shall be entitled to earned leave for 10 days, and so on.
