(6)(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;so as to extend the term of leave beyond the time admissible by rule.(b)Clause (a) is not to be read as prohibiting the treatment as casual leave of absence from duty following on leave granted under the rules, so long as such absence is due to reasons involving no evasion of the rules in regard to the matters above specified, as, for instance, when it is necessitated by-(i)detention in plague camps on the way to rejoin; or(ii)orders not to attend office in consequence of the presence of infectious disease in the family or household of the person concerned.When, however, absence from duty for reasons of the nature above indicated exceeds the period which may reasonably be treated as casual leave under the discretion vested in the authority competent to grant leave, the Government servant may be granted leave salary of any kind which may be due to him, and thereafter leave without leave salary.Notes. - (1) These examples are not meant to be exhaustive.
