Section 4 in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987
4. Grant of leave.
(1)The Chairman shall have the power to grant to the Block Development Officer casual leave and permission to avail holidays. In every such case involving absence of seven days or more, the Sub-divisional Officer and the Collector shall be kept informed by the Block Development Officer. The application of the Block Development Officer for earned leave shall, together with the views of the Chairman be forwarded to the Subdivisional Officer who shall forward it to the Collector along with his views. The Collector shall forward it to the appropriate authority for sanction of the leave applied for or so much of it as the competent authority thinks reasonable.(2)The Block Development Officer shall be competent to sanction casual leave and permission to avail holidays to all other employees of the Samiti. Sanction of earned leave to them shall be governed by instructions of the Government in force from time to time.
