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[Cites 0, Cited by 0] [Section 42(5)] [Section 42] [Entire Act]

State of Maharashtra - Subsection

Section 42(5)(a) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(a)In the event of his being elected the permanent employee shall apply for further extension of leave due and admissible to him and if no leave is at his credit, the extraordinary leave for the period for which he is likely to continue to hold the office; and the same shall be granted by the Management in relaxation of the limit prescribed in sub-rule (13) of rule 16.