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State of Rajasthan - Section

Section 334 in The General Rules (Civil), 1986

334. Register of casual leave.

- Every authority which grants casual leave shall cause a register of such leave to be maintained for (1) gazetted officers, (2) ministerial officials, and (3) non-ministerial staff in the prescribed form (Reg. 65). The entries in the register shall be made and initialed by the Presiding Officer forthwith as soon as casual leave is granted. This register shall be regularly examined by inspecting officers.