Section 60 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
60. Casual Leave.
(1)An officer or employee shall be eligible for casual leave on full emoluments for 12 working days in a calendar year:Provided that not more than four days casual leave may be availed of at any one time :Provided further that holidays and Sundays may not be combined with such leave in such a manner as to increase the absence at any one time beyond six days.(2)Casual leave to an officer or employee during the first calendar year of his service shall be admissible on a pro-rata basis at the rate of one day for each completed month or part thereof.(3)(a)Casual leave not availed of in a calendar year may be suffixed or prefixed to sick leave in the following year in respect of an officer,(b)Casual leave not availed of in a calendar year may be converted into sick leave on full substantive pay in respect of employees and such sick leave shall be in addition to the eligible sick leave limits specified in regulation 62;(4)Casual leave may not be granted in combination with any other kinds of leave except as provided under clause (a) of sub-regulation (3), Special Casual leave under regulation 64, Maternity leave under regulation 65 and Paternity leave under regulation 66.
