Section 581 in Civil Court Rules of the High Court of Judicature at Patna
581.
Applications for casual leave, quarantine leave and leave of absence during gazetted holidays, under the conditions laid down in the rules promulgated with Government letter no. 2101-66-A, dated the 12th March, 1928, as amended by Order no. 2966-A.R., dated the 24th July, 1934, should be made by District Judges and Additional District Judges to the High Court.
