Section 54 in West Bengal Municipal (Employees' Service) Rules, 2010
54. Leave preparatory to retirement.
-(11 An employee of a Local Body may be permuted by the authority competent to grant leave to take leave preparatory to retirement to the extent of earned leave due not exceeding 240 days together with half-pay leave due, subject to the condition that such leave extends upto, and includes, the date of retirement.Note : The leave granted as leave preparatory to retirement shall not include extra-ordinary leave.(2)No leave shall be granted beyond the data on which an employee must compulsorily retire on superannuation.(3)Where an employee woo is on foreign service in or under any local authority or in a Corporation or Company wholly or substantially owned or controlled by me Government or a body controlled or financed by the Government (hereinafter referred to as the Local Body) applies for leave preparatory to retirement, the decision to grant such leave shall be taken by the foreign employer with the concurrence of the lending authority.
