833. Leave not to be granted to officers likely to be dismissed or removed from service. [§ 12, Act V, 1861].
- Officers against whom charges are under enquiry which may result in dismissal or removal from service shall not be granted leave. If, while an officer is on leave (other than leave on medical certificate) a charge is drawn up against him which may end in his dismissal or removal, the leave shall be cancelled and the officer placed under suspension.II. - Postings and Transfers.
