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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Madhya Pradesh - Subsection

Section 170(2) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(2)Leave not due should be granted only under extraordinary circumstances and if the authority empowered to sanction leave, is satisfied that there is a reasonable prospect of the servant returning to duty on the expiry of the leave and earning an equal amount of half pay leave thereafter.Leave Salary