199. [ (1) Grant of leave by whom sanctioned [See Haryana Correction slip No. 32 dated 9.2.84.]
- Leave other than casual leave to any Deputy Superintendent, Assistant Superintendent or Sub Assistant Superintendent, Agricultural Assistants, Accounts Staff, Teacher or Assistant Superintendent shall be sanctioned by the Inspector-General only, but any one of these officers to whom a certificate of sickness is granted by the Medical Officer, may be allowed to proceed on leave in anticipation of the sanction of the Inspector-General.](2)In the case of all others below the rank of Assistant Superintendent the grant of all leave shall rest with the Superintendent.
