Section 15 in West Bengal Shops and Establishments Rules, 1964
15. Casual leave.
- Ordinarily, casual leave of absence shall not be admissible for more than 3 days at a time, except in cases of sickness, and previous permission in writing of the shop-keeper or the employer, as the case may be, shall be obtained before such leave is availed ofProvided that when it is not possible to obtain such previous permission, the shop-keeper or the employer, as the case may be, shall, as soon as may be practicable, be informed in writing of the absence from duty and the probable duration of such absence with reasons therefor.
