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[Cites 0, Cited by 0] [Section 16(14)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(14)(b) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(b)The application for maternity leave from an employee shall invariably be supported by medical opinion as to the probable date of confinement, and her undertaking to the effect that she shall communicate the date of confinement supported by a medical certificate. In case of lower grade staff in which insistence on a regular medical certificate is likely to cause hardship, the authority competent to grant leave may accept such certificate as it may deem sufficient.]