Casual leave is not recognized 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. Casual leave, however, must not be given so as to cause evasion of the rules regarding-(i)date of reckoning allowances,(ii)charge of office,(iii)commencement and end of leave,(iv)return to duty,or so as to extend the term of leave beyond the maximum period admissible by rule.Note - Casual leave may not be combined with vacation.
