Section 65 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
65. Authorities empowered to grant leave.
- (i) The power to grant leave shall vest in the Managing Director in the case of [Secretary and Manager] [Substituted by Amendment Notification dated 14-7-1977, Rajasthan Gazette, Part VII, dated 4-8-1977, Page 201. ] and subject to such general or special directions as may be issued by him, in the Secretary in the case of other employees and except as provided in these Regulations or in any directions issued by the Managing Director, all applications for leave shall be addressed to the authority empowered to grant leave.(ii)[ Without prejudice to the over-all powers of the Managing Director and the Secretary, power to grant casual leave shall also vest in [the Manager/Deputy Manager (Branch) or any other officer as authorised by Managing Director] [Added by Amendment Notification dated 6-1-1975, Rajasthan Gazette, Part VII-B, dated 16-1-1975.]] [Substituted by Amendment Notification dated 5-8-1975, Rajasthan Gazette, Part VII-B, dated 14-8-1975.].
