Section 56 in University of Udaipur Officers (Conditions of Service) Rules, 1976
56. Maternity leave.
- (i) Maternity leave may be granted to a female officer on full pay for a period which may extend upto 90 days from the date of commencement or to the extent of 42 days from the date of confinement, whichever is earlier. Maternity leave may also be granted in cases of miscarriage, including abortion, subject to the condition that the leave applied for does not exceed 42 days and the application for leave is supported by a certificate from the authorized medical attendant as defined in Udaipur University Medical Attendance Rules.(ii)Maternity leave is not debatable to the leave account. It may be combined with leave of any other kind except casual leave but, the leave applied for in continuation shall be supported by a medical certificate from the authorized medical attendant.(iii)Maternity leave will not be admissible to a female officer for more than three occasions during the entire period of her service in the University or elsewhere.Note:- A female officer who has availed of the maternity leave for more than three occasions before these rules came into force, shall not be entitled to any maternity leave under these rules.(iv)Maternity leave is also admissible to a temporary female officer provided she has been in continuous service of the University for not less than one year before the commencement of the leave applied for.
