(xii)to grant leave other than leave under rules 183, 191, 201, 202, 203, 205 and rule 20 of Appendix 9 of the Bihar Service Code, 1952, to a Government servant, whom she is competent to appoint substantively and to clerks for a period not exceeding six months provided that the Government servants on leave will, on return to duty, be under her administrative control, and to make officiating appointments in such leave vacancies;
