(a)Casual leave is not recognised by the Fundamental Rules, and an officer absent on this leave is not treated as absent from duty. No arrangement should be made to supply the place of officers absent on such leave. The officer granting the leave and the officer taking it shall be held responsible if the public service suffers in any way from the absence of the officer on casual leave. Casual leave should only be granted for adequate reasons and cannot be claimed as of right or given when the interests of public service forbid it. [See S. R. 261 of the Fundamental Rules and Note 2, Rule 195, Bengal Service Rules, Part I].(b)The various authorities empowered to grant casual leave or permission to leave a station or charge, during gazetted holidays are :-(i)Inspector-General -In the case of Deputy Inspectors-General and of gazetted officers employed in his office.(ii)Deputy Inspectors-General -In the case of Superintendents (subject in the case of officers employed in districts to the approval of the District Magistrate) and clerks and other subordinates employed in their own offices.(iii)Superintendents -In the case of Assistant or Deputy Superintendents and Inspectors (subject in the case of those employed in districts to the approval of the District Magistrate and of those posted to the Criminal Investigation Department and Intelligence Branch to the approval of the Deputy Inspector-General) and all officers below the rank of Inspector, clerks and other subordinates.(iv)Sub-divisional Police Officers -In the case of Assistant Sub-Inspectors, head constables, naiks and constables.(v)Inspectors except Armed Inspectors -In the case of constables employed under them, provided that the Superintendent allows them to exercise this power.(c)Casual leave may not be combined with any other leave, and may not ordinarily extend to more than ten consecutive days in the calendar year, or to more than ten days in all, but in the case of constables, naiks, head constables and Assistant Sub-Inspectors, who are inhabitants of (i) Bengal, (ii) Bihar, Orissa and Assam, and (iii) provinces west of Bihar, it may be extended to 14,16 and 18 days, respectively. In the case of Inspectors, Sub-Inspectors and Sergeants such leave may be extended to a maximum period of 15 days in a calendar year. If casual leave is taken in extension of gazetted holidays, those holidays shall be counted as part of the leave.(d)If, in exceptional circumstances, the sanctioning authority grants for urgent special reasons, a few days more than the normal number of days permissible, the grant, with the reasons, must be reported at once to the Inspector-General. In the case of officers of and above the rank of Deputy Superintendent such reports shall be submitted by the Inspector-General for the information of the Provincial Government.(e)In all cases in which the officer asking for casual leave, or for leave of absence during holidays, desires to absent himself from the jurisdiction of the officer empowered to grant the request, this fact shall be clearly stated in the application.(f)Deputy Inspector-General shall report to the Inspector-General demi-officially whenever casual leave or leave of absence during gazetted holidays is granted to Superintendents.(g)Superintendents shall notify to the Deputy Inspector-General and to the Inspector-General as well as to their own offices their addresses during such leave. Other officers shall report their addresses to the sanctioning authority.(h)An officer who takes casual leave when on tour is not entitled to draw daily allowance during such leave.(i)If casual leave is overstayed and the overstayal is bona fide and no further casual leave can be granted, the whole period shall be converted into regular leave. If the overstayal is not bona fide the casual leave originally granted shall be commuted to regular leave and the period overstayed shall be dealt with under Fundamental Rule 73 and Bengal Service Rule 158 as overstayal of regular leave.
