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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of West Bengal - Subsection

Section 66(ii) in West Bengal Municipal (Employees' Service) Rules, 2010

(ii)the employee is likely to return and to continue the service for a sufficient period to earn the leave granted and the leave so granted should be limited to the half-pay leave he is likely to earn thereafter. Such leave, when granted, shall be debited against the half-pay leave, the employee may earn subsequently.