Section 53(2) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(2)Conditions for grant -(a)Study leave shall be granted to enable a member of teaching staff -(i)to pursue a course of study or investigation of a scientific or technical nature either in India or outside India provided that it is certified by the sanctioning authority that the grant of study leave will be in the interest of the working of the institution. Such leave should not be granted to a teacher with such frequency as to remove him from contact with his regular work;(ii)a period of 12 months at one time should ordinarily be regarded as a suitable maximum and should not be exceeded save for exceptional reasons;(iii)the total period of study leave during entire period of service of an employee shall not be more than 24 months. It may be taken in one or more spells;(iv)study leave may be combined with other kind of leave, but in no case shall the grant of this leave in combination, with leave, other than extra-ordinary leave, involve a total absence of more than 28 months from the regular duties of the employees.(b)Study leave is extra leave on half pay and leave salary during such leave shall be regulated in accordance with rule 51(2).
