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

State of Maharashtra - Subsection

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

(vi)The leave salary and allowances admissible for the leave surrendered shall be at the rate of leave salary and allowances admissible at the commencement of earned leave. For this purpose, a month shall be reckoned as 30 days, irrespective of the month in which the leave is availed of.