Central Govt allows Single Male Parent to avail Child Care Leave of total 730 days, Read Notification

December 28,2018:

Male personnel in Central Government who are single parents to dependant children can now avail of Child Care Leave (CCL) of a total 730 days during their entire period of service, a provision that was till now applied only to the women employees.

Women Government servants were entitled to CCL in three spells in a year that could be availed for up to two children.

A 'single' male government employee has been defined as "an unmarried or widower or divorcee government servant".

Though the number of eligible single male parents is likely to be limited, the move signals a shift from considering women as principal care-givers for children.

DoPT order has introduced a cut in salary drawn for latter half of the 730-day period.

While the earlier rule required the beneficiary to be paid leave salary equal to pay drawn immediately before proceeding on leave, the amended rule entitles such a beneficiary to 100% salary for the first 365 days and 80% for the next 365.

Apart from CCL, women can avail paid maternity leave of 180 days and male parents can claim 15 days.

Earlier, the government, through a law passed by Parliament in March 2017, had increased the maternity leave for workers in the organised sector to 26 weeks.

In an order notified earlier this month, the Department of Personnel and Training (DoPT) also allowed a concession to women government employees who are single parents. As per the amended Rule 43(C) of the Central Civil Services (Leave) Rules, 1972, a single female parent can avail CCL over six instead of just three spells in a year.

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