Section 16 in Tamil Nadu Educational Inspection Code
16. Compensation casual leave.
- Officers empowered to grant casual leave may also grant a day's leave, should opportunity occur, to a subordinate who is called on to attend office on a public authorised holiday, except as a punishment, subject to the following conditions: -(i)Such holidays may not be taken by a Government servant without the previous sanction of the authority who is competent to grant him casual leave.(ii)Not more than ten such holidays in all may be taken in a calendar year and no such holidays shall be taken after the expiry of six months from the public holiday for which they were substituted. It will, however, be within the discretion of the head of an office to call on the subordinate to take such holiday on any date within six months, which the head of the office finds to be convenient.(iii)Not more than seven such holidays may be accumulated and a lower number may be fixed at his discretion by the head of the office.(iv)Such holidays may be combined with casual leave or other authorised holidays, provided that the total-period of absence from duty shall not exceed ten days.
