Section 20 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
20. Casual Leave. - (1) A workman may be granted casual leave of absence with or without pay, not exceeding ten days in a calendar year.
(2)Ordinarily, casual leave of absence shall not be admissible for more than three days at a time, except in cases of sickness, and previous permission, the writing of the Manager, or the officer authorised by the employer in this behalf, shall be obtained before such leave is availed of :Provided that when it is not possible so obtain such previous permission, the Manager or the authorised officer concerned shall, as soon as it may be practicable be informed in writing of the absence from duty and the probable duration of such absence with reasons therefor.
