(b)Limitations and restrictions: Casual leave may not be combined with any other kind of leave, and ordinarily may not extend to more than six consecutive days, or more than twelve days in any one calendar year. The Commissioner of Excise is however authorized in special cases, to grant casual leave to officers subordinate to him in excess of ten days. If casual leave is taken prefixing and suffixing the gazetted holidays, those holidays shall not be counted as casual leave subject to such instruction issued by Government of Assam from time to time.
