Section 57 in University of Udaipur Officers (Conditions of Service) Rules, 1976
57. Leave without pay to take up employment elsewhere.
- (i) When an officer is permitted to take up employment by the Committee outside the University, the pay of which is not debatable to the University, he may, at the discretion of the Committee, be granted leave without pay for one year and he also allowed to retain the lien on the permanent post held by him in the University for a corresponding period, provided that the person concerned has completed atleast 5 years of permanent service in the University, provided further that in the case of an officer who has rendered 10 years of permanent service in the University, he may be sanctioned 2 years leave without pay at the discretion of the Committee and be allowed to retain lien for the corresponding period on the post held by him in the University.(ii)An officer seeking leave under the above provision must return to the University service on the expiry of the leave failing which he will be deemed to have ceased to be in the University employment.(iii)The period of leave under this rule shall not be counted for the purposes of increment.
