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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Gujarat - Subsection

Section 90(1) in Gujarat State Council for Physiotherapy Rules, 2013

(1)Leave cannot be claimed as a matter of right. Leave other than casual leave shall be granted by the President to the clerical staff of the Council. Leave to peons shall be granted by the Registrar. Discretion to refuse or cancel the leave of any description is reserved to the authority competent to sanction the leave.