Section 46 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
46. Maternity leave.
(a)A competent authority may grant to a women employee, maternity leave on full pay fora period which may extend upto [the period of 90 days] [Substituted by Notification No. F. 10(28)/Agriculture/Group 2B/78, dated 16.3.1990-Rajasthan Gazette, Part IV-C, dated 3.5.1990, p. 14, w.e.f. 25.5.1985, dated 16.3.1990 [3.5.1990].] from the date of its commencement [xxx] [Deleted by Notification No. F. 10(28)/Agriculture/Group 2B/78, dated 16.3.1990-Rajasthan Gazette, Part IV-C, dated 3.5.1990, p. 14, w.e.f. 25.5.1985, dated 16.3.1990 [3.5.1990]](b)Maternity leave may also be granted in case of mis-carriage including abortion which is complete, subject to the conditions that:-(i)The leave does not exceed six weeks, and(ii)the application for the leave is supported by a Certificate from the Government Medical Officer.[Explanation. -Abortion does not include threatened abortion and Maternity Leave can not be granted in the case of threatened abortion.] [Inserted by Notification No. F. 10(28)/Agriculture/Group 2B/78, dated 16.3.1990-Rajasthan Gazette, Part IV-C, dated 3.5.1990, p. 14, w.e.f. 25.5.1985, dated 16.3.1990 [3.5.1990].](c)Temporary women employee may also be allowed maternity leave.(d)Maternity leave may be combined with leave of any kind but any leave applied for in continuation of the former may be granted only if the request is supported by a Medical Certificate from Government Medical Officer.(e)Such leave shall not be allowed from the fourth issue.
