(7)Casual leave may not ordinarily extend to more than sixteen days exclusive of Sundays and gazetted holidays, in any one calendar year. If in special circumstances, the sanctioning authority grants, for urgent special reasons, more than sixteen days, the fact with the reason must be reported at once for the information of the authority immediately superior to the officer granting the leave. If casual leave is taken in extension of Sundays or gazetted holidays, such Sundays or holidays will ordinarily be counted as part of the leave for the purpose of reckoning the total amount of such leave, but in cases of hardship this rule may be relaxed by the authority granting the leave.(Appendix of Bihar Service Code.)Note. - Casual leave may ordinarily be granted up to a limit of sixteen days by the Superintendent of the Hazaribagh Reformatory School with respect to all officers subordinate to him, the nature of whose duties prevents them entirely or partially from availing themselves of Sundays and gazetted holidays.(Government Circular no. 10-A., dated the 8th April, 1916.)
