- Whenever a District Judge, or an Additional Judge, or a Civil and Sessions Judge without leave previously obtained absents himself from his court, such absence and the cause thereof shall be reported to High Court by the next day. Such absence should not be for more than 2 working days in any one month, and shall be treated as casual leave. In similar cases a Judge of a Court of Small Causes, a Civil Judge or Munsif shall make a report to the District Judge who shall treat such absence as casual leave.
