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State of Jharkhand - Section

Section 592 in Civil Court Rules of the High Court of Judicature at Patna

592.

Subordinate Judicial Officers, when applying for leave on average pay or half average pay, should state in their applications whether or not they were prevented from availing themselves of any, and if so, of what portions of the three previous vacations, by reason of having to remain at their post on duty.Note. - See rules 171, 176, 177, 178 and 184 of the jharkhand Service Code, 2001 and rule 35.