Section 6 in West Bengal Municipal (Employees' Service) Rules, 2010
6. Abstaining from, or refusal of, work to be treated as without leave
. Notwithstanding anything contained elsewhere in these rules if any employee, being present at the place of his duty, abstains from work without permission or refuses to work at any time during the house of work on any day, he shall, in addition to being liable to such disciplinary action as nay be taken against him for dereliction of duty, be deemed in be absent without leave for such day and shall not be entitled to thaw any pay or allowances for such day.
