Section 818(i) in Police Regulations, Bengal , 1943
(i)If casual leave is overstayed and the overstayal is bona fide and no further casual leave can be granted, the whole period shall be converted into regular leave. If the overstayal is not bona fide the casual leave originally granted shall be commuted to regular leave and the period overstayed shall be dealt with under Fundamental Rule 73 and Bengal Service Rule 158 as overstayal of regular leave.
