Section 50 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
50. Extra Ordinary Leave.
(1)Extra ordinary leave may be granted to an employee in special circumstances(a)when no other leave is by rule admissible; or(b)when other leave is admissible, but the employee concerned applies in writing for the grant of extra ordinary leave.(2)Except in the case of an employee in permanent employee the duration of extra ordinary leave shall not exceed three or eighteen months on any one occasion, the longer period being admissible, only when the employee concerned is under going treatment for(a)Pulmonary-tuberculosis in a recognised sanatorium; or(b)Tuberculosis of any other part of the body by a qualified tuberculosis specialist or a civil surgeon; or(c)Leprosy in a recognised leprosy institution or by a civil surgeon or a specialist in leprosy recognised a such by the State Administrative Medical Officer concerned.(3)Where the extra ordinary leave is granted, under sub-rule (2) to an employee under going treatment for T.B. and he resumes his duty after availing of such leave and earns subsequently half pay leave, the extra ordinary leave so availed of by him will be converted into half pay leave and it shall be adjusted against the half pay leave earned.
