Section 251 in Bihar Board's Miscellaneous Rules, 1958
251. Mode of application by Subordinate Officer.
- An Assistant, Deputy or Sub-Deputy Collector requiring leave of absence, must make his application to the Collector, who will forward it to the Commissioner with an endorsement stating whether or not leave may unobjectionably be granted. The Commissioner will exercise his discretion in submitting the application, through the Accountant-General to Government or declining to do so.Note. - The Commissioner is himself competent to grant leave to a Deputy Collector and Sub-Deputy Collector employed on general duty, for a period not exceeding one month and six weeks respectively, if local arrangement can be made for carrying on the absentee's work.
