Section 16 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
16. Leave pass - (1) If any leave, other than casual leave, is granted, a leave pass showing the nature and period of leave granted shall be issued to the applicant.
(2)Every workman praying for leave shall intimate to the Manager or the officer authorised by the employer in this behalf, his address during the period of leave, and if there is any change in the leave address, the Manager or the officer authorised in this behalf shall be informed within three days of such change.
