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State of Jharkhand - Section

Section 594 in Civil Court Rules of the High Court of Judicature at Patna

594.

Officers should forecast their requests for leave on average pay or half average pay with some approach to accuracy, and must understand that applications for extensions of leave, save for urgent reasons will not be granted unless an officer can show that he was unable to foresee the necessity for longer absence at the time he originally applied for the grant of the leave.