Section 53(5) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

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State of Rajasthan - Subsection

Section 53(5) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(5)An employee who avails of the study, leave, for training, should execute a bond to serve the institution after conclusion of the training for a period showing the following table :-

Period of study leave	Period for which bond is to be executed
Three months	One year
Six months	Two years
One year	Three years
Two year	Five years

The form of the bond to be executed should be as given in Appendix - XIV.

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State of Rajasthan - Subsection

Section 53(5) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993