Section 67 in West Bengal Municipal (Employees' Service) Rules, 2010
67. Extra-ordinary leave
. (1) Extra-ordinary leave may be granted to an employee in special circumstances :(i)when no other leave is by rule admissible, or(ii)when other leave is admissible but the employee concerned applies in writing for the grant of extra-ordinary leave.(2)Except in the case of an employee in permanent employ, the duration of extra-ordinary leave shall not exceed three months on any occasion : Provided that -(a)when such an employee is undergoing treatment for-(i)Cancer or cardiac ailments in a recognised hospital or nursing home; or who receives treatment at his residence under a specialist recognised as such by the State Government and produces a certificate signed by that Specialist to the effect that he is under his treatment and that he has reasonable chances of recovery on the expiry of the leave recommended.(ii)Leprosy in a recognised Leprosy Institution by a Medical Officer of Health or a Specialist in leprosy recognised as such by the State Government. He may, subject to such conditions as the Local Body may by a general or special order prescribe, be granted extra-ordinary leave for a period not exceeding 180 days.(b)The concession of extra-ordinary leave upto 12 months will be admissible only to those who have been in continuous service for a period exceeding one year.
