Section 37 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
37. Leave.
(1)Temporary and permanent employees of the Institute shall be entitled to such leave and leave salary as are admissible to the corresponding categories of the Central Government servants under the Central Civil Services (Leave) Rules, 1972:Provided that for the purpose of the said Central Civil Services (Leave) Rules, 1972, the following categories of teaching staff shall be treated as serving in the Vacation Department, namely:-(a)Senior Professor;(b)Professor;(c)Additional Professor;(d)Associate Professor;(e)Assistant Professor;(f)Professor cum Principal (College of Nursing);(g)Reader or Associate Professor (College of Nursing);(h)Lecturers (College of Nursing).(2)The regular vacation for the purpose shall be as may be decided by the Governing Body from time to time:Provided that an incumbent on deputation to the Institute on foreign service shall be governed by leave rules as may be stipulated in the conditions of their deputation.
