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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(i) in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Teacher Service Conditions Rules, 2015

(i)Casual Leave - In every Calendar year 12(Twelve) days casual leave will be admissible to every teacher of Non-Government Sanskrit School. Casual leave of Headmaster of the school will be sanctioned by Secretary of School Managing Committee and Headmaster of the School will sanction the casual leave of all teachers of the School. In one time casual leave will be sanctioned for maximum seven days only and fixed leave in between the period of casual leave will not be counted as part of the casual leave.