(c)Casual leave on full pay may be given for sixteen days in any one calendar year. It may not be combined with vacation or with any other kind of leave. It may be given in extension of gazetted holidays, but such holidays will ordinarily be counted a part of the leave for the purpose of reckoning the total amount of such leave, provided that in cases of hard-ship this rule may be relaxed by the authority granting the leave. The unspent balance of casual leave for one calendar year must not be combined with that of another calendar year. Medical leave should not be granted for periods of less than five days to a teacher to whom casual leave is due.
