Section 37 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
37. General Rules relating to Leave.
- 37.1. Kind of leave :(i)Casual leave - Casual leave shall be allowed at the rates admissible to the Govt. employees from time to time.(ii)Earned leave - Earned leave shall be allowed at the rates admissible to the Govt, employees from time to time.(iii)Commuted leave(iv)Maternity leave - Maternity leave to permanent female employee shall be allowed as admissible to the State Govt. employees from time to time.37.2Authorities empowered to grant leave. - The power to grant all types of leave shall vest in Manager, who may delegate the powers to sanction casual leave to other officer below him.37.3Power to refuse leave or recall an employee on leave. - Leave cannot be claimed as a matter of right. When the exigencies of the service so require, discretion to refuse or revoke leave of any description is reserved to the authority empowered to grant it. And an employee already on leave may be recalled by that authority when it considers this necessary in the interests of the service.37.4(i)Un-availed leave (earned) shall accumulate as admissible under the Govt, rules.(ii)At the time of retirement/death of an employee encashment of leave will be allowed as per Govt, rules for its employees.37.5Commencement and termination of leave. - (i) The first day of an employee's leave is the working day succeeding that up on which he makes over charge.(ii)The last day of an employee's leave is the working day proceeding that upon which he reports he return to duty.37.6Obligation to furnish leave address. - An employee shall before proceeding on leave, intimate to the competent authority his address while on leave, and shall keep the said authority informed of any change in the address previously furnished.37.7Station to which an employee should report on return. - An employee on leave shall, unless otherwise instructed to the contrary, return for duty to the place at which he has last stationed.37.8When medical certificate of fitness may be demanded. - A competent authority may requires an employee who has availed himself of leave for reasons of health to pro¬duce a medical certificate of fitness before he resumes duty even through such leave was not actually granted on a medical certificate.37.9- (i) An employee who is in-charge of cash or who is in-charge of branch, sub-branch or other independent office, should not absent himself from station overnight or leave Headquarter even during holdings without obtaining previous sanction from the competent authority.(ii)No other employee of the bank should leave his station on holidays without obtaining the permission of his immediate officer.37.10If an employee after proceeding on leave desires an extension, he should make an application to the Manager m writing for the purpose before the previous leave expires.37.11Bank holidays other than Sundays will not be allowed to be prefixed or suffixed to any leave without the sanction of Sanctioning Authority.37.12Special leave not exceeding 6 working days and 14 working days shall be granted to male and female employees who undergo sterilization operation and non-puerperal sterilization for salpingotomy respectively.NB. A non-puerperal sterilization is one which is not done to women at the time of delivery but is done at some other time.
