Section 28(6) in The Working Journalists (Conditions Of Service) And Miscellaneous Provisions Rules, 1957
(6)[ Leave on medical certificate or converted leave on medical certificate referred to in sub-rules (1) and (4) may be granted to a working journalist at his request notwithstanding that earned leave is due to him.] [ Inserted by G.S.R. 997, dated 6.7.1964.]
