Section 49(1)(b) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

(b)That the authority competent to grant leave is satisfied that there is reasonable prospect of the employee returning to duty on its expiry.

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