Section 52(3) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(3)Maternity leave under the rule may also be granted in case of miscarriage, including abortion, subject to the following conditions :-(a)The leave does not exceed 6 weeks; and(b)The application for leave is supported by a certificate from the authorised medical attendant.
