Section 57 in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
57. Power to refuse leave or recall an officer or employee from leave.
(1)Leave cannot be claimed as a matter of right. When the exigencies of the service of the Bank requires, the Competent Authority shall, by order in writing, refuse or revoke the leave of any description.(2)The Competent Authority may, whenever the Bank deems fit to do so, recall the officer or employee who is on leave to join in his duty in the Bank:Provided that if the officer or employee is out of headquarter, he shall be eligible to be paid the actual expenses incurred by him and the members of his family for returning to the headquarter.
