Section 47 in The Bihar Primary and Middle Education Rules, 1961
47. Leave to teachers.
(1)Leave to teachers of aided primary and non-Government junior basic schools shall be granted by the Sub-Inspector of Schools concerned, according to such Rules as may be prescribed by the Department.(2)Leave to teachers of aided Middle and non-Government Senior Basic Schools shall be granted by the school authority or by any person, to whom the school authority may delegate this power. Prompt intimation of any casual leave or other kinds of leave granted to any teacher, should be sent to the Sub-divisional Education Officer and through him to the District Superintendent who may object to the grant of the leave, stating in full the reasons of such objection.
