Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 59 in Delhi Wakf Board Regulations, 1963 59. Casual leave. - Fifteen casual leave in a calendar year will be admissible to the employees of the Board. No employee of the Board on casual leave shall be treated as absent from duty nor his pay and allowance shall be intermitted.
