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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in Regulations of the Tamil Nadu Agricultural University

(1)The Tamil Nadu Leave Rules of 1933, as amended from time to time, shall be applicable to the employees of the University. The following kinds of leave shall be admissible-
(a)Earned leave.
(b)Unearned leave on private affairs.
(c)Unearned leave on medical certificate.
(d)Extraordinary leave.
(e)Maternity leave.
(f)Hospital leave
(g)Special disability leave,
(h)Casual leave.
(i)Special casual leave
(j)Compensation leave.