Section 12 in Chhattisgarh Civil Sewa (Samvida Niyukti) Niyam, 2004
12. Eligibility for leave.
- (i) Employee, appointed on contract by direct recruitment, shall be eligible for 18 days casual leave and 3 days optional leave in each calendar year. In case of appointment in the middle of the year, or on termination of his service, eligibility for casual leave shall be calculated for full completed months on proportional basis. Incomplete day shall be adjusted/rounded with the next full day in calculation. Calendar year means actual service of 12 months in vocational departments.(ii)Retired person appointed on contract, shall be eligible for leave as per the temporary government servant.
