Section 74(3) in Gauhati Municipal Corporation Act, 1971
(3)Subject to any regulations framed under sub-section (1), the Commissioner may grant leave of absence to any municipal officer or staff;Provided that the Commissioner shall not grant leave of absence for any period exceeding one month to any municipal officer or staff not appointed by the Commissioner, without obtaining the sanction of the Standing Finance Committee to such leave.Explanation. - For the purposes of this Chapter the family of a municipal officer or staff shall be deemed to include his wife, children, father, mother, brother on sister, dependent upon him for support.
