Section 54(3) in West Bengal Municipal (Employees' Service) Rules, 2010
(3)Where an employee woo is on foreign service in or under any local authority or in a Corporation or Company wholly or substantially owned or controlled by me Government or a body controlled or financed by the Government (hereinafter referred to as the Local Body) applies for leave preparatory to retirement, the decision to grant such leave shall be taken by the foreign employer with the concurrence of the lending authority.
