(1)Except for casual leave which shall be sanctioned by the Mukhya Adhikari, the power to sanction all other kinds of leave, excluding leave extending beyond the date of compulsory retirement, to any officer belonging to the said cadres shall vest in the following :(a)the Adhyaksha of the [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in respect of leave up to six weeks which period shall exclude any Sundays or holidays allowed to be prefixed or suffixed to such leave; and(b)the Commissioner of the division in which the officer is posted for the time being in respect of leave for a period exceeding six weeks.
