824. Leave of officers enrolled in the Auxiliary Force. [§12, Act V, 1861].
(a)The Inspector-General may, on receipt of applications from Officers Commanding the Auxiliary Forces, India, grant leave to officers enrolled in those forces for the purpose of attending drill, musketry, or camps of exercise. Such leave should not be deducted from any casual or other leave which may be admissible, any periods spent in training being regarded as duty for the purposes of civil leave and pension.(b)In the case of subordinate officers such leave may be granted by the heads of the offices concerned. [Government of India Order No. A. 1118-1 (A.G.A.F.) and Bengal Government Memorandum No. 447 P.L., dated 16th February, 1921].
