Section 61 in University of Udaipur Officers (Conditions of Service) Rules, 1976
61. Special Disability Leave.
- (i) This may be granted to an officer whether permanent or temporary who is disabled by injury caused in, or in consequence of, the due performance of his duties or in consequence of his official position.(ii)The period of leave granted shall be such as is certified by a competent medical authority to be necessary and shall in no case exceed 24 months.(iii)Special disability leave may be combined with leave of any other kind and shall be counted as duty.(iv)Special disability leave may also be granted to an officer who is disabled by an injury caused by a violent action or criminal assault in due performance of his duties.(v)Leave salary during the period of special disability leave shall be;(a)Full pay for the first 4 months, and(b)Half pay for the remaining period.
