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Mad. HC: State Employees Governed by TN Government Fundamental Rules and not Maternity Benefits Act - (01 Sep 2023)

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Madras High Court while observing that State Employees are governed by the Tamil Nadu Government Fundamental Rules and not the Maternity Benefits Act 1961, has held that employees can’t seek maternity leave for a third child as a matter of right when State policy restricts the same.

Tags : MADRAS HIGH COURT   MATERNITY BENEFITS   STATE EMPLOYEES  

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