Section 59 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
59. Compensatory leave.
- (i) Leave on full pay shall be admissible to a teacher in respect of any year in which he is prevented from availing of the full vacation with the prior permission of the Vice-Chancellor in such proportion of 30 days as the number of days of vacation not taken bears to full vacation.(ii)A teacher who claims leave under the above clause shall forward a certificate to the Registrar's office for record immediately at the close of the vacation stating that he was on duty from.......... to of the year..........under orders of No..............dated.........such a certificate shall specify the nature of the work and shall be signed by the teacher and countersigned by his immediate superior officer.(iii)Compensatory leave shall not be allowed to such category of teachers who are in respect of allowances during vacation for holding non-vacational administrative appointments.
