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] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in The Haj Committee Rules, 1963

(4)Casual leave, ordinarily not exceeding 8 days at a time or 12 days in all during the course of a year, may be granted to the Executive Officer by the Chairman and to this other employees of the Committee by the Executive Officer at their discretion.