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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in Orissa Leave Rules, 1966

(3)Subject to the provision of Rule 14, a Government servant not in permanent employ may be granted during deputation on training, extraordinary leave from the date of his relief till the date of resumption of duties on return from training ; provided that he has completed a minimum period of one year continuous service on the date of deputation and the authority competent to grant the leave is satisfied that such training is necessary for improving the Government servant's professional knowledge,