Section 74(4) in West Bengal Municipal (Employees' Service) Rules, 2010
(4)An employee of this category may be granted extra-ordinary leave for a period not exceeding three months in a year :Provided that in special circumstances which cause hardship, the authority empowered to grant leave may, at its discretion, extend the said period to such longer period as it may think fit.Note : Unless otherwise directed by the Municipality or Notified Area Authority, an employee ceases to be in service if he has been absent continuously for more than a year.
