Section 4(iv) in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
(iv)[ A recipient of the stipend shall be allowed to avail 15 days casual leave with stipend excluding Sundays and. other Gazetted holidays observed by the Department/Institution concerned during the Calendar year. Leave in excess of 15 days may be granted for valid reasons by the District Probation and Social Welfare Officer concerned and this would be leave without stipend. A candidate shall not absent himself without prior permission of the officer incharge of the office/institution where he is deputed for utilization:] [Added and inserted by Notification No. F. 20/E & E/SWD/7H/Rules/71951 dated 29-11-76, G.S.R. 177, published in Rajasthan Gazette Part IV-C (I), dated 9-12-1976 page 536 [9-12-1976].]
