Section 74 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
74.
(1)Principal, Head-Master, Lecturer, or Teacher shall be entitled to the following leave, namely :-(a)casual leave for 13 days (which may for special reasons be extended to 15 days) in a calendar year;(b)leave on medical certificates by registered Medical Practitioner on full average pay for one month for every twelve months spent on duty, subject to the maximum of twelve months in the whole service;(c)maternity leave in case of women for three months, on full average pay; and(d)leave for training.(2)The period of leave granted under sub-clause (d) of clause (1) above shall be treated as period spent on duty and shall count for provident fund if the incumbent contributes to the provident fund during such period.(3)Other members of the staff of recognised educational institutions shall be entitled to such leave as may be admissible from time-to-time to Government servants.
