Section 16(14) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(14)[(a)] [Sub-Rule (14) shall be re-lettered as clause (a) of that sub-rule and after clause (a) as so re-lettered Explanation and clause (b) was added by Notification No. PST/1083/194/SE-3-Cell, dated 20.12.1984.] Subject to the provisions of sub-rule (16) maternity leave shall be granted to a female employee who has put in more than one year's service. It may be granted for a period not exceeding ninety days from the date of its commencement.[Explanation - In the case of a female employee entitled to vacation, if the date of confinement falls during the vacation, the maternity leave shall commence from the date of confinement and it shall run concurrently with the vacation.(b)The application for maternity leave from an employee shall invariably be supported by medical opinion as to the probable date of confinement, and her undertaking to the effect that she shall communicate the date of confinement supported by a medical certificate. In case of lower grade staff in which insistence on a regular medical certificate is likely to cause hardship, the authority competent to grant leave may accept such certificate as it may deem sufficient.]
