Section 56 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
56. Deputation Leave.
- (i) Deputation leave on full pay may be granted to a teacher for: -(a)attending conferences, congresses and conventions recognised by the University, in India or abroad on behalf of the University:(b)delivering lectures in Institutions and Universities in India or abroad at the invitation of such Institutions or Universities recognised by the University.(c)Working on delegations or committees appointed by the Government or by any other agency recognised by the University, and(d)attending such short term courses as the committee may approve as useful for the University where the person does not receive any salary or honorarium.(ii)Deputation leave may be granted for such period and subject to such terms and conditions as may be determined by the Committee in each case. If the teacher concerned receives any honorarium or remuneration and the period of deputation leave is more than a month such leave be sanctioned on half salary only.(iii)The Vice-Chancellor may sanction deputation leave not more than 15 days at a time once in an academic year. If the period of deputation leave is more than 15 days, sanction of the Committee will be necessary.(iv)Deputation leave shall not be combined with any other kind of leave.
