Section 74 in West Bengal Municipal (Employees' Service) Rules, 2010
74. Leave for conservancy workmen covered under the Award of the 7th Industrial Tribunal
. (1) Notwithstanding anything contained in these rules the following kinds of leave may be granted to the conservancy and other categories of staff covered by the Award of the 7th Industrial Tribunal subject to other provisions of rules 67, 68 and 69 of these rules :(i)Earned leave;(ii)Sick leave;(iii)Extra-ordinary leave without pay;(iv)Maternity leave; and(v)Special disability leave;Note : To cover short period of absence, casual leave not exceeding 10 days in a year may be granted at the discretion of the competent authority. Such leave shall be counted as duty. Casual leave lapses at the end of the year and it cannot be combined with any other kind of leave except compensatory leave granted under rule 75. Casual leave shall be limited to 3 days at a time.(2)Earned leave An employee of this category is entitled to earned leave on full pay to the extent of 21 days in a financial year :Provided that when the earned leave amounts to 82 days, he shall cease to earn such leave.(3)Sick leave Sick leave may be granted to an employee of this category on the certificate of a registered medical practitioner up to 15 days in a year. An employee on medical certificate is entitled to leave salary equal to half of his pay and other allowances admissible. Any period spent on leave on medical grounds in excess of the period provided under this rule will be treated as extra-ordinary leave without pay. He will cease to earn medical leave when it amounts to 90 days. Sick leave may be sanctioned either in continuation of or In combination with the earned leave but with no other kinds of leave.(4)An employee of this category may be granted extra-ordinary leave for a period not exceeding three months in a year :Provided that in special circumstances which cause hardship, the authority empowered to grant leave may, at its discretion, extend the said period to such longer period as it may think fit.Note : Unless otherwise directed by the Municipality or Notified Area Authority, an employee ceases to be in service if he has been absent continuously for more than a year.(5)Maternity leave on full pay may be granted to a female employee of this category, which is not debited against the leave account on full pay at the rate the female employee was drawing at the time of taking leave for a maximum period of one hundred and thirty five days :Provided that no Municipal employee having two living children shall be entitled to this leave.(6)Quarantine leave Quarantine leave may be granted to an employee of this category for a period not exceeding 21 days or in exceptional circumstances, 30 days.(7)Special disability leave An employee of this category who is disabled by injury inflicted or caused in or in consequence of, the due performance of his official duties and not due to any negligence on his part may be given special disability leave subject to a maximum of six months in the entire period of service.
