Section 23 in Fundamental Rules and Subsidiary Rules
23. If it becomes necessary to amend a leave-salary certificate in F.R. Form No. 2 the amendment should take the form of a short corrigendum worded so as to show only the particular item or items in which alteration have been made ; this corrigendum should be forwarded by the Audit Officer at the earliest possible date to the High Commissioner for India. Every corrected leave-salary certificate whether original or duplicate should be marked "Amended certificate."
