Section 18 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
18. Extension of leave. - If a workman, after proceeding on leave desires an extension thereof, he shall apply in writing to the Manager or the officer authorised by the employer in this behalf, and the Manager or the officer concerned shall send a written reply either granting or refusing extension of leave prayed for to the applicant at the address given by him under clause (2) of paragraph 16 of these orders before proceeding on such leave.
