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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Himachal Pradesh - Subsection

Section 45(9) in Himachal Pradesh Waqf Rules, 2016

(9)Leave rules applicable to the State Government employees and the rules relating to casual leave applicable to the Board employees shall apply to the Chief Executive Officer. Casual leave-shall be sanctioned by the Chairperson of the Board and leave other than casual leave by the State Government.