Section 56 in West Bengal Municipal (Employees' Service) Rules, 2010
56. Leave sanctioning Authorities
. The Chairman of a Local Body or any officer authorised by him may grant-(i)casual leave for a period not exceeding 7 (seven) days at a stretch, subject to a maximum of fourteen days in a calendar year,(ii)compensatory leave:(iii)earned 'eave or on medical certificate for a period not exceeding one month; and(iv)any other kind of leave.
