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[Cites 0, Cited by 0] [Section 77(9)] [Section 77] [Entire Act]

State of West Bengal - Subsection

Section 77(9)(i) in West Bengal Municipal (Employees' Service) Rules, 2010

(i)No kind of leave except casual leave should be availed of without written application and previous sanction, except in very exceptional circumstances, which should be explained to the satisfaction of the leave sanctioning authority.