Section 42 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
42. Maternity leave.
- 42.1. The Manager may grant to a female employee of the Bank who holds a temporary or permanent post in the Bank, maternity leave on full pay for a period which may extend upto the end of three months from the date of its commencement or to the end of six weeks from the date of confinement which ever be earlier. Such leave will be admissible to the extent of nine months only during the total service period.42.2In the case of 'abortion' or 'miscarriage' maternity leave may also be granted to a female employee, but the extent of leave granted should be limited to a period recommended by the authorised medical authority subject to a maximum of six weeks from the date of occurrence of the event.42.3Maternity leave so granted to a female bank employee shall not be debited against the leave account but a separate account of the same shall be maintained.42.4Leave of any other kind may be granted in combination of maternity leave if the request for its grant is supported by a medical certificate. Prefixing of any other kind of leave to maternity leave may be permitted without insisting on a medical certificate.42.5Maternity leave shall not be granted to a female employee of the Bank who is having three or more children.
