Section 20 in The M.P. Panchayat Contract Service (Indian System of Medicine Unani and Homeopathy) Rules, 1999
20. Leave.
- Where a contract is for a period not exceeding one year, an employee under contract shall not be entitled to any kind of leave other, than leave on medical grounds, and where such contract is for a period exceeding one year but not exceeding three years such employee under contract shall be entitled to leave on average pay for fifteen days during the entire period of the contract ;Provided that a Chief Executive Officer may grant to an employee under contract, leave on medical grounds as follows :-(a)Leave on half average pay for a period not exceeding 15 days during a year, and(b)Leave without pay for a period not exceeding thirty days during a year.Note. - For the purposes of this rule a year means a period of 12 months beginning with the date and month of appointment of an employee under contract.
