Section 9 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
9. General Conditions Governing Grant of Leave.
- The following general principles shall govern the grant of leave to employees :-(i)Leave cannot be claimed as a matter of right. When the exigencies of Corporation's service so require, the discretion to refuse, postpone, curtail or revoke leave of and description or to recall to duty and employee already on leave is reserved to the authority competent to grant it.(ii)[x x x] [Deleted by Notification No. RSWC/HO/Adm./RSWC (Staff) Regulation 1974/54/ (Regulation 12)/92/4441, dated 27-3-1993, Published in Rajasthan Gazette, Extraordinary, Part 4(C)(i), dated 15-7-1993, page 78, w.e.f. 1-1-1993.](iii)An employee on leave shall not take up any other service or accept any employment.(iv)Leave shall not be availed of without obtaining the prior sanction of the competent authority; applications for such sanction shall be submitted in writing to the competent authority in such form as may be prescribed by the Corporation, sufficiently in advance which in the case of privilege leave shall not be less than 15 days before the date on which the leave applied for is to commence. In case where an employee is compelled to absent himself from duty on account of unforeseen circumstances without obtaining prior sanction, sanction for leave should be applied for at the earliest possible opportunity.(v)An employee is expected to avail himself to the leave granted fully before resuming duty and may not return to duty before the expiry of such leave except with the permission of the competent authority:Provided that an employee who has been granted casual leave may at any time before the expiry of such leave rejoin duty without availing himself of the full period of the casual leave sanctioned.(vi)If an employee after proceeding on leave desires an extension thereof, he shall apply by letter or telegram to the leave sanctioning authority as aforesaid in sufficient time for the reply to reach him before the date on which the employee would have to start back to resume his duties.(vii)[ If on account of sickness, accident or the like, an employee is unable to resume his duties by the due date, he shall notify the leave sanctioning authority as aforesaid without any delay and in the event of sickness or accident furnish a medical certificate given by the prescribed appropriate medical authority as per orders/directions of the Government of Rajasthan issued from time to time.] [Substituted by Notification No. RSWC/HO/RSWC (Staff) Regulation 1974/F. 59/10155, dated 20-6-1996, Published in Rajasthan Gazette, Part VII, dated 27-6-1996, page 77, w.e.f. 4-5-1995.](viii)Leave begins from the day on which charge is handed-over if such handing over takes place in the forenoon of that day or from the next day of such handing-over takes place on the afternoon of that day; leave ends on the day preceding that on which charge is resumed if such resumption takes place in the forenoon and on the next day on which charge is resumed if such resumption takes place in the afternoon.(ix)Any kind of leave may be granted in combination with or in continuation of any other kind of leave:Provided that casual leave cannot be availed of in conjunction or combination with any other kind of leave.(x)Unless otherwise provided, employees on deputation shall be governed by the leave rules applicable in their parent departments except in respect of casual leave.(xi)An employee before proceeding on leave shall intimate to the competent authority his address while on leave and shall keep the said authority informed of any change in the address from time to time.(xii)Leave may be prefixed or suffixed to a holiday but holidays intervening during the period of leave shall except in the case of casual leave account as part of leave.(xiii)(a)An employee who absents himself without leave for seven continuous days or absents himself after the expiry of the period of leave originally granted or subsequently extended, shall cease to be in the employment of the Corporation unless he submits satisfactory explanation to the competent authority for his absence.(b)An employee who absents without leave or before any leave is sanctioned or who does not report for duty after the expiry of his leave is entitled to no leave salary for the period of absence. Absence without leave, moreover, amounts to interruption in service involving forfeiture of past service, unless on satisfactory reasons being furnished, the period of such willful absence is commuted into leave without pay.
