Section 77(4) in West Bengal Municipal (Employees' Service) Rules, 2010
(4)Leave on Medical Ground.- A teacher or a non-teaching employee of a school may be granted fifteen (15) days' leave on medical ground for each completed year of service spent on duty, on production of medical certificate from a Medical Officer or a Registered Medical Practitioner with the application for leave and fit certificate at the time of resuming duties.The total period of leave on medical ground, which may accrue, to the credit of a teacher or a non-teaching employee shall not exceed one year, that is 365 days during the whole period of service in a School or Schools.During the period of leave on medical ground the teacher or the non-teaching employee will get a salary at the rate of full-average pay.
