Section 61 in Life Insurance Corporation of India (Staff) Rules, 1960
61. General Conditions Governing Grant of Leave.
- The following general principles shall govern the grant of leave to the employees:(a)Leave is earned by duty or service.(b)It cannot be claimed as a matter of right.When the exigencies of service of Corporation so require discretion to refuse or revoke leave of any description is reserved to the authority empowered to grant it.Explanation : Sanction of leave may not be presumed and leave asked for should not be availed of unless it has been specifically sanctioned.(c)[All leave lapses at the time of retirement, death, discharge, dismissal, resignation or termination for any reason whatsoever.] [Notified in Gazette of India, Part-IV dated 30.3.1968.](d)An employee on leave may not take up any service or accept any employment. During terminal leave or leave preparatory to retirement an employee may take up any service or accept any employment with the prior permission of the [[Chief Executive] [Notified in Gazette of India, Part-III Section 4 dated 7.8.1971.]] which should be granted only in rare cases.(e)An employee is expected to avail of leave granted, fully, before resuming duty. An employee on leave cannot return to duty before the expiry of such leave except with the permission of the competent authority.(f)An employee on leave on medical certificate may not return to duty without producing a medical certificate of fitness. The competent authority may require an employee who has availed of leave for reasons of health to produce a medical certificate of fitness even though such leave was not granted on medical certificate.(g)An employee who remains absent after the end of his leave is entitled to no leave salary for the period of such absence and the period of overstayal will be treated as extraordinary leave unless otherwise directed by the competent authority. Willful absence from duty after the expiry of leave will be treated as a breach of these [Rules] [Substituted 'Regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] for the purpose of Regulation 39.(h)Leave may be prefixed and/or suffixed to a holiday.(i)Leave may not be granted to an employee under suspension. A competent authority may, however, grant leave to an employee during the pendency of disciplinary proceedings.(j)Leave ordinarily begins on the day from which charge is handed over and ends on the day preceding that on which charge is resumed.(k)The leave to an employee is the period which he has earned diminished by the period of leave actually taken.(l)Casual leave may normally be availed of only after sanction by the competent authority but one day's casual leave may be availed of without prior sanction in case of unforeseen emergency provided the competent authority is promptly advised of the circumstances in which prior sanction could not be obtained.(m)Application for privilege leave shall ordinarily be submitted 15 days before the date from which the leave is required. Applications which do not satisfy this requirement may be refused without assigning any reason.(n)An employee shall, before proceeding on leave, intimate to the competent authority his address while on leave and shall keep the said authority informed of any change in the address previously furnished.(o)Combination of leave: Casual leave cannot be availed of in conjunction with any other kind of leave except special leave. Subject to this condition any kind of leave under these [Rules] [Substituted 'Regulations' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] can be granted in combination with or in continuation of any other kind of leave.
