Section 77(7) in West Bengal Municipal (Employees' Service) Rules, 2010
(7)Maternity Leave.-(i) Maternity leave may be granted to a permanent female teacher or a non-teaching employee, which is not debited against the leave account on full pay at the rate she was drawing at the time of taking leave for a maximum period of one hundred and thirty five days :Provided that no female teacher having two living children shall be entitled to this leave.(ii)Maternity leave may also be granted to temporary female teacher or a non-teaching employee, on full pay :Provided that female teacher has been in service for at least nine months immediately preceding the date of delivery.(iii)Maternity leave may also be granted to female teacher or a non-teaching employee in case of miscarriage or abortion subject to the condition that such leave shall not exceed six weeks ana the application for the _leave is supported by a certificate from a Registered Medical Practitioner or a Government Hospital.(iv)Any other kind of leave, in continuation of maternity leave, may be granted if a medical certificate supports the request for its grant.
