Section 90 in Gujarat State Council for Physiotherapy Rules, 2013
90. Leave.
(1)Leave cannot be claimed as a matter of right. Leave other than casual leave shall be granted by the President to the clerical staff of the Council. Leave to peons shall be granted by the Registrar. Discretion to refuse or cancel the leave of any description is reserved to the authority competent to sanction the leave.(2)Casual leave as may be admissible to Government servants may be given for special and unforeseen circumstances to the Registrar by the President and to other staff by the registrar.(3)Every employee of the Council (including the registrar and temporary employee) may be granted leave according to the provision of Gujarat Civil Service (Leave) Rules, 2002.
