Section 86(1) in Orissa State Financial Corporation (Staff) Regulations, 1975
(1)Casual leave may be granted to an employee up to a maximum of 15 days in each calendar year, provided that not more than six days' leave may be taken continuously that the state of work permits and that no appointment is required to replace the employee on leave and provided that public holidays may not be combined with such leave in such a way as to increase the absence any one time beyond eight days, casual leave may not be granted in combination with any other kind of leave.
