Section 9(iv) in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974
(iv)Leave shall not be availed of without obtaining the prior sanction of the competent authority; applications for such sanction shall be submitted in writing to the competent authority in such form as may be prescribed by the Corporation, sufficiently in advance which in the case of privilege leave shall not be less than 15 days before the date on which the leave applied for is to commence. In case where an employee is compelled to absent himself from duty on account of unforeseen circumstances without obtaining prior sanction, sanction for leave should be applied for at the earliest possible opportunity.
