Section 89(2)(b) in The Central Reserve Police Force Rules, 1955

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Union of India - Subsection

Section 89(2)(b) in The Central Reserve Police Force Rules, 1955

(b)Casual leave .-(1) Casual leave to superior officers shall not exceed fifteen days in any one calendar year, subject to the condition that not more than ten day's casual leave may be allowed at any one time. This condition may, however, be waived in individual cases if there are exceptional circumstances justifying a relaxation in this regard. This leave shall be granted by the Deputy Inspector-General in the case of Commandant and by the Commandant in the case of other superior officers of the Force.

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Union of India - Subsection

Section 89(2)(b) in The Central Reserve Police Force Rules, 1955