Section 16(15) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(15)Maternity leave under sub-rule (14) shall be granted on half pay to an employee, who has put in more than one year's but less than two years' service before the date of commencement of such leave. In the case of employee who has put in two years' service or more on the date of commencement of such leave, she shall be granted maternity leave with full pay. In case of a female employee with less than one year's service she shall be granted extraordinary leave for a similar period.
