(xii)to grant leave other than leave under rules 183, 191, 201, 202, 203, 204, 205 and rule 20 of Appendix 9 of the Bihar Service Code, 1952 to the officers; of which he is the competent authority to make substantive appointments and to clerks for a period not exceeding six months provided that the officers on leave will on return be under his administrative control, and to make officiating appointments in such leave vacancies;
