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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(iv) in The Rajasthan Rules for Regulating the Fund for Grant of Exgratia Financial Assistance (Family Planning Acceptors) 1976

(iv)Compensation for loss of wages or absence from duty. - In case an acceptor has to remain absent from duty due to treatment of post-operation complications beyond the normal period of special casual leave admissible to him/her, ex-gratia payment at the rate of Rs. 5/- per day shall be made for the days in excess of the period of special casual leave. In case of Government servants such payment will be made if the acceptor has to avail of leave without pay.