(a)Superintendents are empowered to grant leave of absence to clerks serving under them up to six months, provided local arrangements can be made to carry on the work. Applications for leave other than those with which the Superintendent is qualified to deal will be forwarded to the Deputy Inspector-General of the Range concerned for orders. A register of leave shall be maintained in B.P. Form No. 177. Application for leave shall be in Bengal Form No. 40.(b)Leave account. - F. R. Form No. 9A shall be maintained for each clerk and shall be kept with the service book. The head clerk shall check and initial each account. (See regulation 919.)NOTE. - The rules regarding casual leave will be found in regulation 818.
