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[Cites 0, Cited by 0] [Section 867(6)] [Section 867] [Entire Act]

State of Jharkhand - Subsection

Section 867(6)(a) in Bihar Education Code, 1961

(a)Rule 180 of the Bihar Service Code does not apply to casual leave for short periods. Such leave is not recognised and is not subject to any rule. Technically, therefore, a Government servant on casual leave is not treated as absent from duty and his pay is not intermitted. Government will not replace officers absent on such leave. The officer granting the leave and the officer taking; will be held responsible if the public service suffers in any way from the absence of the officer on casual leave. Casual leave, however, must not be given so as to cause an evasion of the rules regarding-
(i)date of reckoning pay and allowances;
(ii)charge of office;
(iii)commencement and end of leave;
(iv)return to duty;