Section 6 in The Punjab Town Improvement Trust Casual Leave Rules, 1950
6.
If a Trust employee overstays his casual leave for any reason whatsoever for example, a breakdown on the road due to floods or landslips, the entire period of absence will be debited to his ordinary leave account, and not only the period by which he has overstayed his casual leave.[7. No Trust employee shall leave his headquarters during the gazetted holidays or during the casual leave without prior permission of the competent authority specified in the appendix to these rules.] [Substituted in Punjab vide GSR 51/......../77, dated 18th May, 1977.]
