Section 16(33) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(33)Under exceptional circumstances of administrative necessity, the authority competent to sanction leave may call back to duty an employee who is on leave explaining the nature of the emergency, and it shall be incumbent on the employee to return to duty. If, however, the employee cannot return to duty as directed, he shall satisfy the said authority about the bona fide circumstances of his inability.
