Section 154(7) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(7)Casual Leave: - S.R. 201. - Casual leave is not recognised and is not subject to any rule, Technically therefore a Government servant on casual leave is not subject to absent from duty, and his pay is not intermitted, Casual leave, however, must not be given so as to cause evasion of the rules regarding-(i)Date of reckoning allowance.(ii)Charge of Office.(iii)Commencement and end of leave.(iv)Return to duty.
