Section 3 in Orissa Stipendiary Engineers (Appointment and Conditions of Service) Instructions, 1991
3. Leave.
- (i) Leave cannot be claimed as a matter of right;(ii)Earned leave will accrue at the rate of one day per month.(iii)Casual leave may be granted at par with employees in regular establishment.(iv)Maternity leave may be granted to women employees at par with employees in regular establishment.(v)Quarantine leave maximum upto 30 days at a time may be granted.(vi)Leave on medical ground may be granted on production of medical certificate against loss of stipend proportionately.(vii)They may also avail of local holidays declared by the R.D.C. concerned and Optional holidays at par with employees in regular establishment.
