Section 14 in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Teacher Service Conditions Rules, 2015
14. Leave.
- In addition to fixed leave in the schools the following by post leaves shall be admissible:-(i)Casual Leave - In every Calendar year 12(Twelve) days casual leave will be admissible to every teacher of Non-Government Sanskrit School. Casual leave of Headmaster of the school will be sanctioned by Secretary of School Managing Committee and Headmaster of the School will sanction the casual leave of all teachers of the School. In one time casual leave will be sanctioned for maximum seven days only and fixed leave in between the period of casual leave will not be counted as part of the casual leave.(ii)Earn Leave - (a) Every teacher of the school will earn three days leave on full day for the working period of every calendar year. Teaching and Non-teaching staff of the school will earn a maximum of 120 days earn leave. Leave earn more than 120 days will be lapsed.(b)Every teacher of the school will earn twenty days leave on half pay for working period of every calendar year. It will not be lapsed. It can be converted into full pay on medical certificate and will be half of this leave. Earn leave of Head master of the School will be sanctioned by Secretary of School Managing Committee and Headmaster of the school will sanction the earn leave of all teacher of the school.(iii)Study leave - Confirmed teachers and Headmaster of the school can get three years study leave without pay in their whole tenure. Study leave will not affect the service condition of the teacher/Headmaster. Study leave of Headmaster of the school will be sanctioned by Secretary of Managing Committee while the Headmaster of the School will sanction the study leave to the teachers.(iv)Maternity leave - Ninety days maternity leave will be admissible to female teacher for two children. The Secretary of School Managing Committee will sanction in case of the woman Headmaster of the School while the Headmaster in case of woman teacher staff.(v)Special leave - In every month, two days special leave will be admissible for woman teacher and it will be sanctioned by Headmaster of the school. Headmaster the Secretary, School Managing Committee will sanctioned the special leave of the woman Headmaster.
