Section 39(12) in The Jharkhand State Agricultural University Act, 2000
(12)(a)A University will not be required to pay to Government any contribution on account of leave salary of the transferred employee.(b)In the case of gazetted officers the report of eligibility for leave will have to be obtained before hand by a University from the Accountant-General, [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] or the appropriate authorities of the Government and after the leave certified is sanctioned by Government authority, the leave salary to be paid will be that authorised by the Accountant-General, [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] with reference to the pay admissible to the officers on the Government scales of pay applicable in each case. Appropriate Government authority will notify the grant of leave as in case of other gazetted officers of the [Jharkhand] [Substituted for 'Bihar' by Notification No. 2000/86 dated 19.12.2000.] Government.(c)In the case of grant of leave to non-gazetted transferred Government employees, a University will maintain their leave account and sanction the leave on that basis. A copy of the order sanctioning the leave will, however, be sent to Government for information.(d)The leave salaries of both gazetted officers and non-gazetted officers will be paid by the respective University out of its funds.
