Section 73 in West Bengal Municipal (Employees' Service) Rules, 2010
73. Compensatory leave
. The employees who will be required to perform their usual duties at the discretion of the competent authority on the Holidays will be credited with one day's compensatory leave for each such holiday. Such leave shall not be granted in combination with or in continuation of any other kind of leave except casual leave. Compensatory leave shall be availed of within a period of 3 months from the date on which the leave so earned otherwise it shall stand lapsed. provided, however, if such leave duly applied for, is not granted owing to exigencies of service of the Municipality or Notified Area Authority, the leave shall be availed of within a period of six months from the date on which such leave is earned, after which the leave so earned shall stand lapsed.
