(1)Leave cannot 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. The Competent authority shall have discretion to refuse or cancel leave of any description to the concerned staff.(2)Casual Leave may be sanctioned 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 suffixed 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 the Central Civil Service Rules as in force in the State of Goa.
