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7. Special disability leave.- The rules for the time being in force with respect to the grant of special disability leave in relation to an officer of the Central Civil Services, Class I who has entered service on or after the 16th July, 1931 and who may be disabled by injury caused in, or in consequence of, the due performance of his official duties or in consequence of his official position, shall apply in relation to a Judge. 1. Ins. by Act 38 of 1986, s. 2 (w.e.f. 1-11-1986). 2. Omitted by Act 7 of 1999, s. 2 (w.e.f. 8-1-1999). 3. Ins. by s. 3, ibid. (w.e.f. 8-1-1999). 4. Subs. by Act 13 of 2016, s. 4, for "in respect of the period of earned leave at his credit" (w.e.f. 5-4-2016). 5. Subs. by Act 78 of 1971, s. 4, for "the maximum period of leave which may be granted" (w.e.f. 15-1-1972). 6. Ins. by s. 5, ibid. (w.e.f. 15-1-1972). 7. Subs. by Act 46 of 1958, s. 3, for "and not more than once" (w.e.f. 1-11-1956).    |
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