Section 17 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018
17. Leave.
- (i) common cadre Employee shall be eligible only for the following kinds of leave, namely:-(a)casual leave - 12 days per annum(b)Earned leave - 1 day for every 12 days subject to a maximum of 240 days(c)Medical leave - 1 day for every 40 working days.(d)Maternity leave (in case of female employees) as specified by the Government, from time to time.(e)Special Leave (in case of terminal illness). For diseases like Cancer/T.B/Leprosy etc., Medical leave at the credit shall be allowed at a time irrespective of the length of service.However the quantum of leave, eligibility criteria of availing himself/herself of the leave shall be decided by the cadre Authority in consultation with Government from time to time.(ii)Power to Refuse or Recall an Employee From Leave:When the service of a common Cadre Employee is required, he/she may be recalled from leave or the leave sanctioned may be revoked by the Disciplinary Authority. Leave of any kind cannot be claimed as a matter of right.(iii)Prior Notice:An employee who wishes to avail earned leave shall apply in writing two weeks in advance to the Managing Director of the sugar mills concerned. The Managing Director of the sugar Mills may waive the notice in any urgent or unforeseen situations.(iv)Extension of leave:If an employee on leave deserves extension thereto, he shall make an application in writing so as to reach the sanctioning authority at least seven days before the expiry of leave. A reply communication sanction or rejection of leave shall be sent to the common cadre Employees to the address given by him.(v)Leave Address:common cadre Employee proceeding on earned leave or sick leave shall furnish the leave address to the Managing Director of the mill concerned.(vi)Absence on account of overstay:Absence on account of overstay in continuation of sanctioned leave or otherwise constitute misconduct for the purpose of these rules.(vii)Permission to leave headquarters;Common Cadre Employees entering on leave and leaving the headquarters shall indicate specifically his address in the leave application and obtain permission to leave headquarters along with leave sanction.(viii)Receipt of communication means for common cadre Employee:.Any communication to the common cadre Employee shall be deemed to have been received by him, if it is delivered to his last known address or sent by registered post irrespective of the fact whether the same is received by him or not.
