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[Cites 0, Cited by 0] [Section 31D] [Entire Act]

State of Maharashtra - Subsection

Section 31D(6) in Maharashtra Public Trust Rules, 1951

(6)Leave and allowances payable to the Secretary shall be regulated by the Bombay Civil Service Rules, 1959. The chairman of the committee shall be competent to grant causal leave to the Secretary, Leave other than casual leave shall be granted by the Charity Commissioner on the recommendation of the committee which shall be recorded in the service book of the Secretary.