(1)When an officer, who has security deposited in the Savings Bank, is granted leave without allowances on medical certificate, the Superintendent may, without reference to the Inspector-General, provided the leave is not for less than six months, withdraw and pay to the officer in question half the amount of such officer's deposit. If, at the end of the term of leave a Civil Surgeon certified that the officer is still unfit for duty and that further leave is necessary, the officer may receive back the remainder of his security deposit.
