Section 42(a) in West Bengal Municipal (Employees' Service) Rules, 2010
(a)Whenever a vacancy of two months' duration or less occurs consequent on an employee proceeding on leave or on deputation, no officiating appointment shall, as a rule, be made, and one or the other of the following arrangements shall be made for the discharge of the duties of the vacant post(i)If the employee who goes on leave or deputation is one of several in the same grade in the particular organisation his work should be distributed amongst his colleagues of the same grade.(ii)If the employee is at an intermediate level the higher employees shall take work direct from the departing employee's subordinates.(iii)If neither of the above two courses is feasible, the employee immediately below the departing employee and available on the spot should be vested with the requisite powers where the post has any statutory functions or duties attached to it and placed in routine charge of the current duties of the vacant post, without having to accept the full duties or the full responsibilities thereof. No extra remuneration would be admissible to the employee concerned for thus carrying on the current duties of the post.
