Section 80 in The Maharashtra Medical Council Rules, 1967
80. Leave.
(1)Leave can not be claimed as of right. The President shall grant leave to the clerical staff of the Council. Leave to peons shall be granted by the Registrar. Discretion to refuse or cancel leave of any description is reserved to the authority competent to sanction leave.(2)Casual leave may be given for special and unforeseen circumstances for a period of not more than eight days at a time, the total period of leave in a year being limited to fifteen days. Casual leave may, with the permission of the sanctioning authority, be prefixed or affixed to Sunday and holidays.(3)Every employee of the Council (including the Registrar and temporary employees) may be granted leave according to the provisions of Bombay Civil Service Rules, 1959.
