Section 244 in Rules under the United Provinces Excise Act, 1910
244. Casual leave registers and papers relating thereto.
- A casual leave register in the form prescribed under paragraph 94 of the Manual of Government Orders, U. P. (1954 edition) will be maintained and entries made therein should be, in accordance with the instructions given in the explanatory note, appended to the aforesaid paragraph. Entries made in the register should be initiated and dated by the Assistant Excise Commissioner while according sanction of leave.The Assistant Excise Commissioner's order should be communicated to the official applying for leave on the back of the original application, which should be sent back with an endorsement after return of the official from leave. In case where there is a change in dates, the facts should be noted in the casual leave register in red ink by altering the dates accordingly. This alteration should also be initialled and dated by the Assistant Excise Commissioner.All papers relating to casual leave or permission to leave the station should be retained till the close of the quarter following the end of the calendar year.
