Section 10(6) in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
(6)The casual leave of Gram Panchayat Secretary shall be granted by the Mukhiya of concerned Gram Panchayat and such granted leave to be intimated to the Executive Officer, Panchayat Samiti. It shall be the duty of Gram Panchayat Secretary to inform concerned Mukhiya regarding the leave (Granted leave) other than the casual leave granted to him/her by the Executive Officer. He/She shall enter such leave in the attendance register. Such leave shall be granted on the recommendations of Mukhiya of the concerned Gram Panchayat.
