Section 57 in The Rajasthan Agricultural Produce Markets (Market Committee Employees) Service Rules, 1975
57. Casual leave.
- Casual leave is not recognised and is not subject to any rule, technically, therefore a market committee employee or casual leave is not treated as absent from duty and his pay is not intermitted, casual leave, however, must not be given so as to cause evasion of the rules regarding:-(i)date of reckoning pay and allowance;(ii)charge of officer;(iii)commencement and, end of leave;(iv)return to duty; orso as to extend the term of leave beyond the time admissible by rules.Maximum period of casual leave admissible to Market Committee employee in a calendar year will be 15 days subject to a limit of 10 days at any one time. Paid and weekly holidays/compensatory holiday will not be counted for while reckoning the limit of 10 days.
