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[Cites 0, Cited by 0] [Section 39(39)] [Section 39] [Entire Act]

State of Haryana - Subsection

Section 39(39)(c) in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

(c)When there are the exceptional circumstances necessitating the grant of casual leave in excess of the prescribed limits. Provided that the total period of casual leave granted to an employee in any one calendar year shall in no case exceed 30 days and if the grant of casual leave under this sub-regulation shall result in the total period being extended beyond 30 days shall be treated as earned, special or extra-ordinary leave, as the employee concerned may request.