Section 79 in Kerala University of Health Sciences Act, 2010
79. Election of teacher as Member of Parliament or Legislative Assembly.
(1)A teacher from an aided college or institution under the University elected or nominated as a member of the Legislative Assembly of the State, or of the Parliament shall be entitled to treat the period of such membership in the Legislative Assembly or Parliament as on leave without salary and allowances.(2)A teacher referred to in sub-section (1) shall not be entitled to count the period of such membership of the Legislative Assembly or of the » Parliament for the purposes, of pension, seniority and-increments.
