Section 12 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
12.
Muhammedan Registrars shall not be entitled to leave as of right under the rules in force for Government servants. The District Registrar may, however, grant leave in cases of urgency but ho leave exceeding one month shall be granted without the previous sanction of the Inspector-General of Registration. All leave shall at once be reported to the Inspector-General of Registration together with the arrangements made for carrying on the duties of the Muhammedan Registrar.
