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Union of India - Section

Section 89 in The Central Reserve Police Force Rules, 1955

89. Leave sanctioning authorities .-(a) Any leave, other than special disability leave, admissible under the rules shall be granted as follows:-

(1)[ to a superior officer by the Commandant, after obtaining a report in regard to its admissibility from the audit officer and to the Commandant by the Deputy Inspector General;]
(2)to members of the Force other than superior officers at the discretion of the Commandant.
(b)Casual leave .-(1) Casual leave to superior officers shall not exceed fifteen days in any one calendar year, subject to the condition that not more than ten day's casual leave may be allowed at any one time. This condition may, however, be waived in individual cases if there are exceptional circumstances justifying a relaxation in this regard. This leave shall be granted by the Deputy Inspector-General in the case of Commandant and by the Commandant in the case of other superior officers of the Force.
(2)Save as otherwise provided in clause (3), the Commandant and the Company Commander may grant casual leave not exceeding fifteen days in any one calendar year to any member of the Force working under them subject to the condition that not more than ten days casual leave may be allowed at any one time. The Head of Office may, however, waive this condition in individual cases if he considers that there are exceptional circumstances justifying a relaxation in this regard.
(3)In the case of those members of the Force who require more than five days to complete the onward and return journeys to their homes, the maximum period of casual leave admissible in anyone calendar year may be enhanced in accordance with the following scale:--
Number of days required to complete both onward and return journeys Maximum number of days casual leave in one calendar year
6 days 16 days
7 days 17 days
8 days 18 days
10 days 20 days
(4)Casual leave cannot be combined with any other kind of leave. [In no case shall holidays or off days be counted as part of casual leave.] [Substituted by G.S.R. 421, dated 19.4.1980. ]
(5)The special disability leave to any member of the Force may be granted by the Government in accordance with the provisions of the Fundamental Rule 83 read with serial No. 26 of Appendix 4 thereof.