Section 86 in Orissa State Financial Corporation (Staff) Regulations, 1975
86. Casual leave.
(1)Casual leave may be granted to an employee up to a maximum of 15 days in each calendar year, provided that not more than six days' leave may be taken continuously that the state of work permits and that no appointment is required to replace the employee on leave and provided that public holidays may not be combined with such leave in such a way as to increase the absence any one time beyond eight days, casual leave may not be granted in combination with any other kind of leave.(2)If the absence of any employee is extended beyond the limits laid down in this Regulation or if any of the other conditions laid down in this Regulation is not fulfilled, the employee shall be treated as on ordinary leave for the entire period of his/her absence.(3)Notwithstanding anything contained in this regulation the Managing Director may, when the absence is necessitated by reason of an employee being a member of auxiliary forces, having to attend an annual camp or be on training, grant casual leave which may not be denied to leave account of such an employee.(4)When there are other exceptional circumstances be necessitating the grant of casual leave in excess of the prescribed limits, the same may be granted, provided that the total period of casual leave granted to an employee in any one calendar year shall in no case exceed 30 days and if the grant of casual leave under this Sub-Regulation shall result in the total period being extended beyond 30 days any period of absence in excess of 30 days shall be treated subject to the provision of Regulations 88 and 89 as ordinary, sick, special or extraordinary leave as the employee concerned may request.
