Section 350 in The Bombay Provincial Municipal Corporations Act, 1949
350. Leave of absence. - (1) Subject to the provisions of the regulations, the Transport Manager may grant leave of absence to any officer or servant the power to appoint whom vests in him and for a period not exceeding three months to any other officer or servant appointed under the provisions of this Chapter.
(2)The Transport Committee may grant leave of absence for a period exceeding three months to any officer or servant appointed by the Committee.Revenue and Expenditure the Transport Fund
