Section 42(5) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(5)(a)In the event of his being elected the permanent employee shall apply for further extension of leave due and admissible to him and if no leave is at his credit, the extraordinary leave for the period for which he is likely to continue to hold the office; and the same shall be granted by the Management in relaxation of the limit prescribed in sub-rule (13) of rule 16.(b)In case, however, if the sessions of meetings of the public office are held at intervals he may be allowed to avail himself of leave due and admissible to him or, as the case may be, the extraordinary leave, for the actual periods of the sessions or meetings including the periods of journey and may be allowed to attend the school during the remaining periods.(c)The period of extraordinary leave availed of for the purpose, shall be counted for purposes of annual increments.
