Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 20 in The Manual of Departmental Orders

20.

- When a subordinate official couples with a request for leave or for redress of some sort, an offer to resign his appointment if the leave or redress asked for is not granted, such resignation should ordinarily not be accepted, but orders should be passed only in regard to the application for leave or redress. If the official is dissatisfied with the orders passed, it is open to him to appeal to higher authority or to render an unconditional resignation.Section VILeaveApplication for Leave