Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS SERVICE (Casual leave and Special Casual leave) RULES, 1966 CONTENTS 1. Short title and application 2. Definitions 3. Casual leave 4. Special Casual leave 5. Repeal and savings GUJARAT PANCHAYATS SERVICE (Casual leave and Special Casual leave) RULES, 1966 No. KP/702/PRR-64/66.Jh.- In exercise of the powers conferred by section 323 of the Gujarat Panchayats Act, 1961 (Guj VI of 1962), and of all other powers enabling it in this behalf, the Government of Gujarat hereby makes the following rules, namely:- 1. Short title and application :- (1) These Rules may be callad the Gujarat Panchayat Service (Casual Leave and Special Casual Leave) Rules, 1966. (2) They shall apply to all persons allocated or appointed to the panchayat service but not to- (a) persons holding posts under a panchayat under section 207 or 208 of the Act unless applied to them by virtue of their conditions of service determined under either of those said sections, and (b) persons who are part time panchayat servants or who are paid out of contingencies only. 2. Definitions :- In these rules unless the context otherwise requires- (a) "the Act" means the Gujarat Panchayats Act, 1961; (b) "panchayat servant" means any person appointed to the Panchayat Service and includes an officer or servant allocated to the panchayat service under section 206 of the Act. (c) "panchayat service" means the panchayat service constituted under section 203 of the Act. 3. Casual leave :- (1) Subject to the provisions of this rule, causual leave may for good and sufficient reasons, be granted- (i) to an officer or servant posted under a District Panchayat by the District Development Officer or an Officer authorised by the District Development Officer. (ii) to an officer or servant posted under a Taluka Panchayat by the Taluka Development Officer or an officer authorised by the Taluka Development Officer. [(iii) to an officer or servant posted under a Nagar or Gram Panchayat by the Secretary of that Panchayat] (2) The total period for which casual leave may be granted in a year shall not exceed twelve days. (3) The period for which casual leave may be granted at any one time shall not exceed eight days: Provided that, having regard to the exceptional circumstances in any particular case the authority empowered to grant the casual leave may grant casual leave for a period exceeding eight days at any one time. (4) A public holiday, Sunday or weekly off, may be allowed to be prefixed or suffixed to casual leave or be inter-posted in any spells of casual leave including a compensatory off in lieu of a Sunday or weekly off but not including a compensatory off in lieu of a public Holiday. (5) No casual leave shall be granted in combination with, or in continuation of, leave of any other kind, nor shall it be allowed to be prefixed to a vacation. (6) Except when a panchayat servant is on tour, casual leave may be granted for hall a day. 4. Special Casual leave :- (1) Special casual leave not exceeding 30 days in any one calendar year may be granted to panchayat servant to enable him to take part in any sporting event sponsored or approved by the National Sports Federation or any association recognised by the All India Council of Sports and approved by the Ministry of Education, Government of India, or for attending as a member a meeting of selection committee appointed to select teams of players for participating in such sporting event, or for attending coaching or training camps under the Rajkumari Amrit Kaur Coaching Scheme os coaching or training courses at the National Institute of Sports, Patiala or any other similar All-India coaching or training courses: Provided that no such special casual leave shall be granted to a panchayat servant unless his selection is in a representative capacity. (2) Special casual leave not exceeding six working days may be granted to a panchayat servant for undergoing sterilisation operation (Vasectomy or Salpingectomy) and for necessary rest thereafter. (3) Special casual leave for half a day may be granted to a panchayat servant for donating his blood free of charge to the Indian Red Cross Society or any such other agency. (4) Special casual leave shall not be granted in combination with or in continuation of casual leave referred to in rule 3 but may be granted in combination with or in continuation of, any other kind of leave admissible to the panchayat servant. (4-A) Special casual leave for a maximum period of 15 days including, transit time in both ways, may be granted to ex- servicemen board out of service and re-employed as civilians for appearing before the Medical Resurvey Board for re-assessment of their disability. (4-B) Special Casual leave may be granted for a maximum period of ten days to a panchayat servant who is an office-bearer of a recongnised association of panchayat servants and for a maximum period of four days to a panchayat servant who is a member of the Managing Committee of such a recognised association for attending executive meetings, conferences and such other activities pertaining to such an association. (4-C) Special casual leave for 3 weeks may be granted to a panchayat servant who is bitten or licked by a rabid dog or suspected rabid animal to proceed to a station other than the station of his residence or as the case may be, headquarter, for anti-rabid treatment if facility for such treatment is not available at a dispensary whether of Government, a local authority or a private doctor at the station of his residence or as the case may be, at headquarters. (4D) Special Casual Leave not exceeding 5 days in a calendar year may be granted to the members of Nursing staff in Primay Health Centres and Hospitals under the Panchayats, who are not allowed any public holidays. (5) Every period of absence from duty in excess of thirty days shall be treated as leave (other than the casual leave of any kind) which may be admissible to the panchayat servent under the leave rules applicable to him. (6) The officer who is competent under rule 3 to grant casual leave to a panchayat servant, shall have the power to grant special casual leave to such panchayat servant. 5. Repeal and savings :- Any rules correspondings to these rules in force immediately before the commencement of these rules in so far as they apply to persons to whom these rules, are hereby repealed : Provided that such repeal shall not affected the previous operation of the rules as so repealed or anything done or any action taken thereunder.