641. [ Casual Heave. [Substituted by Notification No. 1081/IV-F-72, dated 6-11-1979, published in U. P. Gazette, Part II, dated 15-12-1979.]
- Applications for casual leave or special casual leave by a District Judge shall be submitted direct to the High Court.Application for similar leave by an Additional District Judge or other Judicial Officers posted in the district shall be submitted to the District Judge and casual leave up to fourteen days and special casual leave upto four days in a calendar year may be allowed by the District Judge. The special casual leave may be allowed only for urgent and special reasons.Ordinarily the casual leave or special casual leave will not be permitted to be converted into earned leave.Presiding Officers may allow to their staff casual leave upto fourteen days in a calendar year, and may for urgent and special reasons also grant special casual leave up to four days in a calendar year. Ordinarily the casual leave and special casual leave will not be permitted to be converted into earned leave.]
