Section 17 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
17. Refusal of leave.-(1) Leave due and prayed for in accordance with paragraph 15 of these orders shall not ordinarily be refused and no part of the privilege leave or annual leave earned by a workman shall be allowed to lapse by the refusal of the Manager or any officer authorised in this behalf to grant such leave :
Provided that the Manager or the officer authorised in this behalf may regulate the grant of privilege leave or annual leave according to convenience of the establishment in consultation with the representatives of the workmen.(2)If the whole or any part of the leave prayed for is refused or postponed, the fact of such refusal or postponement and the reasons thereof shall be recorded in writing in a register to be maintained for the purpose, and if the workman concerned so desires, a copy of such entry in the register shall be supplied to him by the Manager or the officer authorised by the employer in this behalf.
