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[Cites 0, Cited by 0] [Section 39(12)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(12)(b) in The Jharkhand State Agricultural University Act, 2000

(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.