Section 4 in The Bihar Industrial Establishments (National and Festival Holidays and Casual Leave) Rules, 1979
4. Casual leave.
(1)An employee may apply in writing to the employer at any time not less than forty-eight hours before the date on which he wishes his leave to begin, to take all the casual leave or any portion thereof admissible to him during the calendar year.(2)If a worker wants to avail himself of the casual leave due to him to cover a period of illness he shall be granted such leave even if the application for leave is not made within the time specified in sub-rule (1).(3)An application for leave which does not contravene the provisions of sub-rule (1), shall not be refused unless it is necessary to do so due to urgent nature of work being performed by the employee.(4)In case leave has been refused the employee will be allowed to avail the leave before the end of the calendar year:Provided that no employee shall be entitled to casual leave in continuation to annual leave with wages granted under Section 79 of the Factories Act, 1948 (63 of 1948) and Section 30 of the Plantation Labour Act, 1951 (69 of 1951).(5)Workmen who have not completed continuous service of one year as defined in Section 25-B of the Industrial Disputes Act, 1947 shall be allowed casual leave proportion to the number of days worked by them during the year.
