Section 21 in Fundamental Rules and Subsidiary Rules
21. As soon as an Audit Officer has delivered a leave-salary certificate, certificate of leave or Colonial leave-salary warrant to a Government servant who proposes to spend his leave out of India, or has caused it to be sent to the address specified by him, he must forward a copy of the leave-salary certificate or certificate of leave or the duplicate copy of the Colonial leave-salary warrant to the High Commissioner for India.
