Section 79(4) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(4)When there are other exceptional circumstances necessitating the grant of casual leave in excess of the prescribed limits the same may be granted: provided that the total period of casual leave granted to an employee in any one calendar year shall in no case exceed 39 days and if the grant of casual leave under this Sub-Regulation shall result in the total period being extended beyond 30 days, any period of absence in excess of 30 days shall be treated subject to the provisions of Regulation 80 days as ordinary, sick, special or extraordinary leave as the employee concerned may requests.
