Section 24 in Fundamental Rules and Subsidiary Rules
24. Whenever the leave of a Government servant absent on leave out of India elsewhere than in Europe, North Africa, America or the West Indies is extended or commuted by the authority in India which granted the leave, the fact should forthwith be notified by the Audit Officer to the High Commissioner for India to enable him to check the payment by Colonial Treasurers or Staff Officers.
Note. This rule applies to military officers subject to the Military Leave Rules.
