Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Assam - Section

Section 218 in Instructions Relating to Liquor

218. Casual leave: conditions of grant.

(a)Casual leave is not recognised by the Civil Service Regulations or Fundamental Rules and the officer absent on casual leave is not treated absent from duty. Government will make no arrangement for a substitute in the place of officer absent on such leave. The officer granting the leave and the officer taking it will be held responsible if the public service suffers in any way from the absence of the officer on casual leave.
(b)Limitations and restrictions. - Casual leave may not be combined with any other kind of leave, and ordinarily may not extend to more than ten consecutive days, or more than ten days in any one calendar year. The Commissioner of Excise is, however, authorised in special cases, to grant casual leave to officers subordinate to him in excess of ten days. If casual leave is taken in extension of gazetted holidays, those holidays must ordinarily be counted as part of the leave but the Commissioner of Excise may, in exceptional cases, allow a departure from this rule.
(c)Authorities who can grant casual leave. - The under-mentioned authorities can grant casual leave to the officers named in the following list:
  Sanctioning authority Officers to whom leave may be granted
1. State Government Commissioner of Excise.
2. Commissioner of Excise Any officer of the Excise department as in particular theDeputy Commissioner of Excise, Registrar and Office Assistants,Peons, Chowkidar of his office.
3. Deputy Commissioner. Superintendent of Excise and Deputy Superintendent of Excise.
4. Deputy Superintendent of Excise (in place of Sub-divisionalOfficer) Office Assistants in sub-divisional excise office, ExciseConstables and Head Constables serving within his jurisdiction.
5. Superintendent of Excise. Excise Inspectors, Assistant Inspectors, Excise HeadConstables of the district and Excise Constables serving in theSadar Sub-Division, Officer-in-charge of warehouses anddistilleries and office assistants in the Sadar Excise Office orwarehouse or distillery and Departmental Drivers and Handimenand Office peon including Chowkidar.
6. Deputy Commissioner of Excise Deputy Superintendent of Excise, Excise Inspectors, AssistantInspectors, Excise Head Constables of Excise IntelligenceBureau, Office staff of his office establishment.
(d)Leave in consequence of infectious diseases. - As regards leave of absence from duly necessitated by orders not to attend office or to duty in consequence of the presence of infectious diseases in the family or household of a Government servant, see Rule 246(3) and the note thereunder of the Assam Executive Manual, 1928.