Medical Officers in charge of hospitals and dispensaries, who are not in Government service, shall be entitled to such leaves as the council may grant according to the rules under the Act. In no case shall leave be granted to a Medical Officer (who is not in Government service) in charge of a dispensary, without the concurrence of the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] of the district.
