626. [ Information about casual leave of transferred officer. [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1984, published in U. P. Gazette, Part II, dated 8-12-1984, page 27.]
- When a Judge of the Court of Small Causes, a Civil Judge, or a Munsif is transferred from one district to another, the District Judge or the [Additional District Judge] as the case may be, authorised to grant him casual leave, shall transmit to the District Judge or the [Additional District Judge,] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1981 (w.e.f. 8-12-1984), page 27.] as the case may be of the District to which he is transferred a copy of the relevant extract, from the register of casual leave relating to the casual leave taken by him during the calendar year and the District Judge or the [Additional District Judge] [Substituted by Notification No. 553/VIII-b-1, dated 3-9-1981 (w.e.f. 8-12-1984), page 27.], as the case may be, of the district to which he is transferred shall cause such extract to be copied in his register.]
