All application for leave from a Government Medical Officer shall be submitted through the Chairman and the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] to the Director of Health, who grants the leave and appoints a substitute. The transit pay and travelling allowance shall be paid by Government:Provided that in cases of urgency such applications may be made direct to the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] under intimation to the Council and the orders of the Director of Health, Orissa, may be communicated by the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] direct to the applicant. In such cases a copy of the application sent by the Medical Officer and of the orders passed by the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] shall be forwarded by the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] to the Council.The leave allowances of Government Medical Officer in charge of hospitals or dispensaries proceeding on leave including privilege leave will be borne by Government.
