115. Officers not to leave district or place of posting without permission. [§ 12, Act V, 1861].
(a)No Superintendent, Assistant Superintendent or Deputy Superintendent shall on any account leave his district without the permission of the Deputy Inspector-General, except on duty of the most urgent nature or as authorised by clause (c).(b)No other police officer shall leave the circle, police-station or place to which he is posted, except on duty or with the express permission of an officer authorised to give it or when he is relieved.(c)A Superintendent may leave his district for the purpose of attending a co-operation conference or meeting held within or without the province under these regulations but shall give prior notice to the Deputy Inspector-General of the Range.
