Section 34 in Andhra Pradesh Village Servants Service Rules, 2005
34. Authority competent to sanction casual leave:
(1)Every Village Servant shall be eligible for casual leave for a period of twelve days in a calendar year. They shall also be eligible for three optional holidays in a calendar year in addition to twelve days casual leave.(2)The panchayat Secretary shall be competent to sanction casual leave to the village servants provided that satisfactory arrangements are made for the performance of the work.
