Section 57 in West Bengal Municipal (Employees' Service) Rules, 2010
57. Leave cannot b= claimed as of right.
. When the exigencies of the service of the Local Body so require, discretion to refuse or revoke leave of any descriptions reserved to the authority empowered to grant it.Note 1 : An authority competent to grant leave may refuse to grant the full amount of leave applied for in any case and should, by the exercise of this power, so regulate she date of an employee's return from leave as to cause as little change as possible in administrative arrangements.Note 2 : it shall not be the intention of the Local Body that leave in ordinary circumstances should be granted more sparingly, the general principle being that an employee need not be debarred from taking the leave which he has earned at such times and for such periods as may suit the exigencies of the services of the Local Body.
