Section 13 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
13. [ Maternity leave. [Substituted by Notification No. RSWC/Adm./RSWC (Staff) Regulations, 1974/2004/15394, dated 30.10.2014-Rajasthan Gazette Extra Ordinary Part VII, dated 30.10.2014 (w.e.f. 20.1.1975).]
(1)Maternity leave may be granted to a female Corporation employee with less than two surviving children upto a period of 180 days, from the date of its commencement. However, if there is no surviving child even after availing it twice, maternity leave may be granted on one more occasion. During such period, she will be entitled to leave salary equal to pay drawn immediately before proceeding on leave. Such leave shall not be debited to the leave account but such entry should be made in the service book separately.](2)Maternity leave may also be granted in case of miscarriage, including abortion which is complete, subject to the condition that-(i)the leave does not exceed six weeks, and(ii)the application for the leave is supported by a certificate from the authorised Medical Officer.(3)Temporary woman employee having put in service of more than 6 months may also be allowed maternity leave.(4)Maternity leave may be combined with leave of any kind, but any leave applied for in contribution of the former may be granted only if the request be supported by a Medical Certificate.
