Section 16(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)Leave shall not be claimed as a matter of right. Discretion to grant, refuse or cancel leave (other than casual leave) is reserved - (i) in the case of the teaching and non-teaching staff (other than the Head), with the School Committee and (ii) in the case of the Head, with the Management.
