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[Cites 0, Cited by 0] [Section 815] [Entire Act]

Bengal Presidency - Subsection

Section 815(e) in Police Regulations, Bengal , 1943

(e)The Superintendent shall forward all applications for leave, except casual leave, from Inspectors to the Deputy Inspector-General through the District Magistrate. Applications shall be submitted in ample time, and in forwarding them, the Superintendent and the District Magistrate should remark whether the leave is recommended, and if so, how the work of the officer going on leave will be performed. If leave is not recommended in any case, full reasons should be given.