Section 29 in Fundamental Rules and Subsidiary Rules
29. As soon as the grant of furlough or leave to a military officer in civil employ has appeared in orders, the Audit Officer from whose payment the officer is transferred to the Civil Department must, in the case of furlough to Europe, North Africa, America or the West Indies, forward to the High Commissioner for India a statement of the officer's service in such form as the military authorities may prescribe. This statement is not required in the case of officers proceeding on furlough under the Staff of British Leave Rules.
