(a)Leave applications received from the Additional Commissioner of Excise, Joint Commissioner of Excise, Deputy Commissioner of Excise shall be forwarded to Government by the Commissioner of Excise, with his recommendation.(b)Application received from the Superintendent of Excise and the Deputy Superintendent of Excise posted in District and Sub-division shall be forwarded to the Commissioner of Excise by the Deputy Commissioner and the Sub-divisional Officer (Civil) respectively with their recommendation for sanction. Application received from the Deputy Superintendent of Excise posted in a District Head Quarter shall be forwarded to the Commissioner of Excise by the Superintendent of Excise with his recommendation for sanction. The Commissioner of Excise shall forward the application to Government with his recommendation if the period of leave exceeds 30 days. When, however, the period of leave applied for does not exceeds 30 days the Commissioner of Excise can sanction the leave making necessary officiating arrangements. The notification granting such leave should be published in the Gazette over the signature of the Commissioner of Excise and a copy sent to the State Government for information.(c)The Commissioner of Excise is authorized to grant leave to the Registrar of his establishment with officiating arrangement thereof. The notification of granting such leave should be sent to the State Government for information.(d)Leave applications from Inspectors of Excise, Assistant Inspectors of Excise and Excise Head Constables are to be submitted through proper channel to the Commissioner of Excise for orders.(e)The Superintendents of Excise are authorized to grant leave to drivers of Departmental vehicles and Excise Constables including the office peon and chowkidar serving in the District office.(f)The Joint Commissioner of Excise is authorized to grant leave to Excise Head Constables, Excise Constables of Intelligence Bureau and to the staff of his office establishment.(g)Leave application of the office assistants serving in the District Excise office shall be forwarded to the Deputy Commissioner by the Superintendent of Excise with his recommendation.(h)Leave application of the office assistants serving in sub-divisional excise office shall be forwarded to the Sub-divisional Officer by the Deputy Superintendent of Excise with his recommendation.
