Section 76(2) in West Bengal Municipal (Employees' Service) Rules, 2010
(2)(a)Maternity leave may be granted to a permanent female primary teacher on full pay at the rate she was drawing at the time of taking leave for a maximum period of one hundred and thirty five days :Provided that no permanent female primary teacher having two living children shall be entitled to this leave.(b)Maternity leave may be granted to temporary female primary teacher for a maximum period of one hundred and thirty five days :Provided that no temporary female primary teacher having two living children shall be entitled to this leave.(c)Maternity leave may also be granted to a female teacher in case of miscarriage or abortion subject to the condition that sanctioned leave does not exceed 6 (six) weeks and the application for the leave is supported by a certificate from the registered medical practitioner/Government Hospital or Government Health Center.(d)Any other kind of leave may be granted in continuation of maternity leave if the request for its grant be supported by medical certificate.
