Section 16(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(4)[ Casual leave may be granted to the teaching and non-teaching staff other than the Head, by the Head, and to the Head by the Chief Executive Officer or by the Management if the Head himself is the Chief Executive Officer, or by the management if the Head himself is the Chief Executive Officer, for a period, as the Government may, by order specify, from time to time] [Sub-rule (4) was substituted by Notification No. SSN/1099/(172/99)/SE-2, dated 21.11.2000.].
