Section 79 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
79. Casual Leave.
(1)Casual leave may be granted to an employee up to a maximum of 15 days in each calendar year; provided that not more than six days leave may be taken continuously that the state of work permits and that no appointment is required to replace the employee on leave and provided that public holidays may not be combined with such leave in such a way as to increase the average at any one time beyond eight days. Casual leave may not be granted in combination with any other kind of leave.Explanation. - In computing casual leave intervening public holidays shall not be reckoned as days of casual leave.(2)If the absence of an employee is extended beyond the limits laid down in this Regulation, or if any, of the other conditions laid down in this Regulation is not fulfilled the employee shall be treated as on ordinary leave for the entire period of his absence.(3)Notwithstanding anything contained in this Regulation, the Managing Director may, when the absence is necessitated by reason of an employee being a member of auxiliary forces, having to attend annual camp or be on training, grant casual leave which may not be debited to leave account of such an employee.(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.
