(3)To grant leave, and extensions,of leave with powers to prefix or affix Sundays and gazetted holidays to such leave, provided that the officer on leave will on his return be under the administrative control of the Governing Body up to the extent admissible to subordinate officer drawing Rs. 190 or less and up to six months to all officers drawing Rs. 350 or less in the Upper Division of the Subordinate Educational Service, to make temporary arrangements on the allowance admissible under the rules in place of such officers other than those in Class II of the Bihar Educational Service and to require a medical certificate of fitness before return from leave in the case of such officers granted leave for reasons of health. Leave granted to all officers who are appointed by the Director must be notified to him for record and in the case of officers in the Upper Division of the Subordinate Educational Service for publication in the Gazette.(D. of P. item 44 and G. O. no. 207-E.R., dated the 30th June 1921, G O. no, 2324-F., dated the 7th March 1923 and G. O. no. 249-E. R., dated the 6th June 1928.)
