Section 10 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
10. Leave.
- Mohammadan Registrar shall not be entitled to leave as of right under the Rules in force for Government servants. The District Registrar may, however, grant leave in cases of urgency, but no leave exceeding one month shall be granted without the previous sanction of the Inspector General. All leave shall be at once reported to that officer, together with the arrangements made for carrying on the duties of the Mohammadan Registrar.
