Section 70(2) in West Bengal Municipal (Employees' Service) Rules, 2010
(2)Leave of any other kind, as may be due, may be granted in continuation of maternity leave, if the request for its grant be supported by a medical certificate.Note 1 : If maternity leave is taken after a period of leave of any other description, the employee will draw, during the period of maternity leave, full pay at the rate she was drawing at the time of proceeding on leave originally sanctioned to her.Note 2 : Maternity leave under this rule may also be granted in cases of miscarriage including abortion subject to the condition that the leave does not exceed six weeks and the application for the leave is supported by a certificate from the authorised medical attendant.Unless otherwise provided in these rules, leave shall be granted by the Municipality.
