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[Cites 0, Cited by 0] [Section 16(29)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(29)(d) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(d)the authority competent to grant leave shall suo motu issue orders granting cash equivalent of earned leave at the credit of the employee on the date of retirement.