Section 21 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
21. Casual leave .-(1) An officer and other employee shall be eligible for casual leave up to a maximum of twelve working days in each calendar year:
Provided that no officer and other employee shall take casual leave for more than five working days at any one time:Provided further that public holidays may not be combined with such leave in such a way as to increase the absence at any one time beyond ten days.(2)Casual leave shall not be suffixed or prefixed to any other kind of leave.(3)No casual leave may be availed of, except with the prior permission of the competent authority:Provided that if for any sufficient reason, it is not possible for an officer and other employee to obtain such permission in advance, he shall intimate his absence to such competent authority within twenty-four hours:Provided further that, such competent authority may condone the delay, if any, in this behalf if he is satisfied that an officer and other employee was not in a position to intimate his absence for reasons beyond his control.(4)When an officer and other employee joins the service of the Authority at any time during a calendar year, his entitlement to casual leave shall be at the rate of one day per month for the period of service remaining in that calendar year.
