Section 50 in West Bengal Municipal (Employees' Service) Rules, 2010
50. Leave during a period of suspension or while in prison.
- Leave may not be granted to an employee while he is under suspension or committed to prison.Note 1 : This rule does not prevent the grant to an employee on the termination of the period of his suspension or of the proceedings in connection with which he was committed to prison, of leave for the period of his suspension or committal to prison.Note 2 : In an establishment where provision for leave reserve exists any vacancy caused on account of suspension of an employee or of his being committed to person for debt or on a criminal charge should be filled by a "reservist" and where a reservist is not available, the post should, subject to the provision of Note 2 below rule 42 be filled by an officiating appointment. It is, however, not necessary to create an extra post.
