Section 9 in Commercial Tax Officer, Class II (pre-service training and post-training examination) Rules, 2016
9. Non entitlement of leave.
- During the period of institutional training, a directly recruited Commercial Tax Officer not be- allowed any type of leave or absence for more than three days. If the direct recruit remains absent for more than three days and the Deputy Commissioner of Commercial Tax (Training) of the training institute is satisfied that his absence is not due to any unavoidable circumstances beyond his control, he may direct to deduct the pay of the directly recruited Commercial Tax Officer for the days of absence.
