Section 62 in Life Insurance Corporation of India (Staff) Rules, 1960
62. [ Casual Leave and Additional Casual Leave. [Notified in Gazette of India, Part-III, Section 4 dated 7.8.1971.]
(1)An employee may be granted casual leave upto a maximum of 15 days during the period of 12 months from 1st July to 30th June.(2)Notwithstanding what is stated in [sub-rule] (1) in the case of an employee who is governed by [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] (1) of Regulation 60A in respect of holidays he may be granted additional casual leave for the number of days by which the holidays declared under the Negotiable Instruments Act in a calendar year fall short of 23½ days and such leave may be availed of during the period of six months from the 1st January of the following calendar year.(3)Subject to the provision contained in first proviso to Regulation 64 any casual leave or additional casual leave not availed of by an employee shall lapse at the end of the 30th June each year.(4)Casual leave can be availed of in conjunction with additional casual leave but not more than 6 days of either casual leave or additional casual leave or both combined may be granted at a time.]
