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[Cites 0, Cited by 0] [Section 16(21)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(21)(ii) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(ii)The employee who takes earned leave for a period not less than thirty days, shall be allowed to surrender the balance of the earned leave (or any portion thereof) to his credit or, the date of commencement of leave at his option subject to the maximum of thirty days and he shall be granted leave salary, Dearness allowance and Compensatory Local Allowance as admissible under the rules for the period of the leave surrendered.