Section 10(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)[ The Chairman shall be the authority competent to grant casual leave to the Secretary of the Committee, but other kinds of leave shall be granted to him by the Secretary of the Board or such other officer of the Board as may be authorised by him in this behalf :] [Substituted vide Notification No. 11 (13)-M-III-83/9379 dated 4.5.88.]Provided that the [Chairman] [Substituted vide Punjab Government Gazette Supplement Part III, dated 12.6.1996.] of the Committee shall intimate about his being on leave to the concerned District Mandi Officer before proceeding on leave or as early as possible after that.
