Section 818(a) in Police Regulations, Bengal , 1943
(a)Casual leave is not recognised by the Fundamental Rules, and an officer absent on this leave is not treated as absent from duty. No arrangement should be made to supply the place of officers absent on such leave. The officer granting the leave and the officer taking it shall be held responsible if the public service suffers in any way from the absence of the officer on casual leave. Casual leave should only be granted for adequate reasons and cannot be claimed as of right or given when the interests of public service forbid it. [See S. R. 261 of the Fundamental Rules and Note 2, Rule 195, Bengal Service Rules, Part I].
