(1)The competent authority may grant to a male employee having less than two surviving children, paternity leave for a period of 15 days during the confinement of his wife.(2)The Paternity Leave may be combined with leave of any other kind except Casual Leave.(3)The Paternity Leave shall not be debited against the leave account.(4)The Paternity Leave shall be utilised by the employee within a period of six months from the date of delivery of the Child and may be applied within a period of 15 days before the expiry of the said period of six months.(5)An application for Paternity Leave which does not satisfy the requirements of sub-rule (4) shall be refused without assigning any reason.]
