Section 71 in West Bengal Municipal (Employees' Service) Rules, 2010
71. Casual leave
. Casual leave is not treated as absence from duty. No substitute in place of employee absent on such casual leave will be allowed.Casual leave in any calendar year shall not exceed 14 days nor shall it entail absence of more than seven consecutive days at a time, including Sundays, holidays or weekly off days :Provided that casual leave due in first half of a calendar year may be enjoyed in the second half in that calendar year :Provided further that Sundays, holidays and weekly off days, preceding following or falling within the period of casual leave shall not be counted as part of Casual leave :
