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State of Madhya Pradesh - Section

Section 171 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

171.

A servant of the Board on leave shall draw leave salary as follows :-
(a)if the leave is due, leave salary equal to average pay or to average pay during the earlier portion of leave and half average pay, during the remainder, as he may elect, subject to the provisions of regulation 169; and
(b)in case of leave not due, leave salary equal to half average pay.
Note. - The term 'Average pay' for the purposes of these regulations will have the same meaning as is defined in the Government rules application to the servants of the State Government.Casual Leaves