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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2) in West Bengal Municipal (Employees' Service) Rules, 2010

(2)Unless the authority competent to grant leave extends the leave, an employee who remains absent even after the expiry of leave preViously granted is not entitled to any leave salary for the period of such absence and that period shall be debited against his leave account as extra-ordinary leave.