Section 58 in University of Udaipur Officers (Conditions of Service) Rules, 1976
58. Extraordinary leave.
- (i) Extraordinary leave shall be without pay and allowances and may be granted only when no other kind of leave is admissible.(ii)The period of extraordinary leave shall not count for increment except as otherwise provided for in rule 30.(iii)Except in case of a permanent officer the duration of extraordinary leave on any one occasion shall not exceed the following limits:(a)Three months in the case of an officer who has not completed three years service.(b)Six months in the case of an officer who has completed three years or more of continuous service on the date of commencement of the leave admissible to him under the rules and his application for such leave is supported by a Medical certificate.(c)Eighteen months when the officer is suffering from tuberculosis or leprosy or cancer, or mental disease and is undergoing treatment in a recognised clinic or under a specialist.
