Section 3 in The Punjab Town Improvement Trust Casual Leave Rules, 1950
3.
Casual leave may be granted to Trust employees for short periods by the authorities specified in the appendix, provided that -(1)It shall not ordinarily be more than 20 days in a calendar year;(2)It must in no case exceed 10 days at a time; and(3)Leave exceeding 4 days shall not be granted on more than two occasions during the year, unless a third period is allowed in special circumstances by the competent authority.Note. - In reckoning the period of casual leave [the gazetted holidays shall not be debited to the similar.] [Substituted by Punjab vide GSR 51/PA/4/22/573/77/, dated 18th May, 1977.][3A. Casual leave to the ad-hoc and word charged employee of the Trust shall be regulated according to the rules framed or the instructions issued by the State Government in this behalf from time to time.] [Rule 3A inserted by Punjab vide GSR 51/....../77, dated the 18th May, 1977.][4. The casual leave may be granted keeping in view the requirements of an employee and no employee shall claim leave as a matter of right.] [Substituted in Punjab by GSR 51/.../77 dated 18.5.1977.]
