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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2)(a) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(a)Privilege leave is not admissible to the members of teaching staff, whether temporary or permanent, in respect of duty performed in any calendar year, in which they avail themselves of the full vacation, except to the extent indicated under clause (b) of this sub-rule;