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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(xv) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(xv)An employee who has taken leave on medical certificate may not return to duty until he has produced a medical certificate of fitness from the authorised medical attendant.