Section 39 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975
39. Casual leave.
- 39.1 Casual leave may be granted upto a maximum of twenty days in each calender year by the Manager, provided that not more than seven days 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 absence at any time beyond ten days but if extended beyond these limits, shall treated as earned leave in respect of the entire period. Casual leave may not be granted in combination with any other kind of leave.39.2Notwithstanding anything in sub-regulation 39.1 the Manager may - (i) authorize the appointment of substitute for an employee on casual leave when no leave reserve has been allowed for the category of staff to which the employee belongs and a substitute is necessary to carry out the duties of the post during absence, due to shortage of the employees.(ii)Permit the grant of casual leave without being subject to all or any of the limitations laid in sub-regulations below :(a)When the absence from duty is necessitated by orders not to attend office in consequence of infectious disease in the family or household of an employee.(b)When the absence is necessitated by reason of an employee who is a member of the Auxiliary Force, Indian Home Guards, Air Raid Precautions or other Civil Defence Organization or any other official organization of a similar nature having a attend an annual camp or be on training or(c)When there are the exceptional circumstances necessitating the grant of casual leave in excess of the prescribed limits. Provided that the total period of casual leave granted to an employee in any one calendar year shall in no case exceed 30 days and if the grant of casual leave under this sub-regulation shall result in the total period being extended beyond 30 days shall be treated as earned, special or extra-ordinary leave, as the employee concerned may request.Explanation. - In computing casual leave, intervening public holidays shall not be reckoned as days of casual leave.39.3Casual leave will not be granted in combination of any other leave. Casual leave shall be non-accumulative. Ordinarily the previous permission of the sanctioning authority shall be obtained before taking such leave. When this is not possible, the sanctioning authority should be informed as soon as possible in writing of the absence from work and possible duration of such absence. Sunday and any Bank holidays or holidays intervening the period of casual leave may not be counted.
