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State of Madhya Pradesh - Section

Section 170 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

170.

(1)Save in case of leave preparatory to retirement, 'Leave not due' may be granted on medical certificate, such leave being limited to 180 days in case of officers and ministerial staff and 120 days in the case of others, during the entire service. Such leave will be debited against the half pay leave which the servants of the Board earn subsequently or return to duty.
(2)Leave not due should be granted only under extraordinary circumstances and if the authority empowered to sanction leave, is satisfied that there is a reasonable prospect of the servant returning to duty on the expiry of the leave and earning an equal amount of half pay leave thereafter.Leave Salary