Section 19 in Regulations of the Tamil Nadu Agricultural University
19. Leave.
(1)The Tamil Nadu Leave Rules of 1933, as amended from time to time, shall be applicable to the employees of the University. The following kinds of leave shall be admissible-(a)Earned leave.(b)Unearned leave on private affairs.(c)Unearned leave on medical certificate.(d)Extraordinary leave.(e)Maternity leave.(f)Hospital leave(g)Special disability leave,(h)Casual leave.(i)Special casual leave(j)Compensation leave.(2)Every employee shall be eligible for 15 days of casual leave, in a calendar year.(3)An employee who is required by the competent authority to work on a holiday, shall be eligible for compensation leave, subject to a maximum of 20 days in a year, provided such leave shall be availed within a period of six months from the holiday in which worked.(4)Special casual leave, not counting against ordinary casual leave, may be allowed, to an employee who is detained in a plague camp on the way to rejoin duty, or who is ordered by the appointing authority to absent himself from duty on the certificate of a medical officer on account of the presence of infectious diseases in his house, provided no substitute is appointed. The following diseases are treated as infectious:-(a)Smallpox.(b)Chicken pox.(c)Plague.(d)Cholera.(e)Typhoid.(f)Acute influenza pneumonia.(g)Diphtheria.(h)Cerebro-spinal meningitis.(5)Ah employee may be permitted to surrender the earned leave at his credit and draw leave salary in lieu thereof, subject to the terms and conditions in force, from time to time, under Tamil Nadu Government Service.(6)An employee may be permitted to encash the earned leave at his credit on the date of superannuation, subject to a maximum of 120 days, by the authority competent to make appointment to the post concerned. The concession shall be allowed up to a maximum of 30 days in the case of death of an employee.(7)Leave cannot be claimed as a matter of right and when the exigencies of service so demand, leave of any description may be refused or the employee may be compulsorily recalled from leave by the sanctioning authority. The administrative powers of the competent authorities in respect of grant of leave to the employees of the University shall be as specified in Appendix XIII.
