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State of Rajasthan - Section

Section 53 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

53. Study Leave

.- (1) Admissibility -(a)study leave will be admissible to a permanent member of teaching staff to pursue course of study or investigation of a scientific or technical nature, which in the opinion of the sanctioning authority is considered necessary in the public interest for the working of the institution in which he is employed. It will ordinarily be not granted to an employee who has completed 20 years of service or more;(b)notwithstanding the provisions contained in clause (a) study leave will also be admissible to a temporary member of teaching staff who has completed 3 years continuous service; provided that his initial appointment has been made in accordance with these rules.
(2)Conditions for grant -
(a)Study leave shall be granted to enable a member of teaching staff -
(i)to pursue a course of study or investigation of a scientific or technical nature either in India or outside India provided that it is certified by the sanctioning authority that the grant of study leave will be in the interest of the working of the institution. Such leave should not be granted to a teacher with such frequency as to remove him from contact with his regular work;
(ii)a period of 12 months at one time should ordinarily be regarded as a suitable maximum and should not be exceeded save for exceptional reasons;
(iii)the total period of study leave during entire period of service of an employee shall not be more than 24 months. It may be taken in one or more spells;
(iv)study leave may be combined with other kind of leave, but in no case shall the grant of this leave in combination, with leave, other than extra-ordinary leave, involve a total absence of more than 28 months from the regular duties of the employees.
(b)Study leave is extra leave on half pay and leave salary during such leave shall be regulated in accordance with rule 51(2).
(3)On completion of a course of study, a certificate on the proper from together with certificates of examinations passed or of special study shall be submitted to the managing committee.
(4)The period of leave will count as period of regular service.
(5)An employee who avails of the study, leave, for training, should execute a bond to serve the institution after conclusion of the training for a period showing the following table :-
Period of study leave Period for which bond is to be executed
Three months One year
Six months Two years
One year Three years
Two year Five years
The form of the bond to be executed should be as given in Appendix - XIV.