- Maternity leave may be granted to a women Government servant with less than two surviving children up to a period of ninety days from the date of its commencement. During such period, she will be entitled to leave salary equal to pay drawn immediately before proceeding on leave.(2)Such leave shall to be debited to the leave account.(3)Maternity leave may be combined with leave of any other kind.(4)Maternity leave may be granted in cases of miscarriage including abortion subject to the condition that the leave shall be limited to the period recommended by the appropriate medical authority subject to a maximum of forty five days during the entire service.Note. - An abortion induced under the Medical Termination of Pregnancy Act, 1971 shall also be considered a case of 'abortion' for the purpose of this rule.]
