- Application for casual leave by a District and Sessions Judge shall be submitted to the High Court.Casual leave up to fifteen days in the year and not more than ten days at a time may be allowed to any judicial officer working in a district by the District Judge of that district:Provided that casual leave to the Presiding Officer of a court located at the headquarters of the Additional District Judge in an outlying district may be allowed as above by the Additional District Judge under intimation to the District Judge.Sundays and gazetted holidays which immediately precedes a period of casual leave or come at the end, thereof may be prefixed or suffixed to such leave and those falling within the period of such leave will not be counted as part of the casual leave.Presiding officers may allow casual leave to their staff as above.
