Section 9(7) in The M.P. Municipal Corporation Contract Service (Condition of Appointment and Service) Rules, 2007
(7)The contract officer or employee shall be entitled for maximum 13 days casual leave in a calendar and at once may avail only three days casual leave. Women officers/employees shall be entitled for ninety days maternity leave. The power to sanction above mentioned leave shall vest in the Commissioner of the Municipal Corporation.
