Section 173 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
173.
Casual leave shall not be allowed for more than eight days at a time. It may be combined with Sundays and other authorised holidays, provided that the resulting period of absence from duty does not exceed ten days. Sunday or other authorised holidays when so combined with casual leave shall not be counted for the purposes of reckoning the total amount of casual leave but only the working days on which an employee of the Board remains absent on casual leave shall be counted for reckoning the total of such leave.
