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State of Bihar - Section

Section 29 in Rules for the Government Tibbi College, Patna

29.

In the following cases no leave, except on medical certificate, shall be allowed-
(a)in extension of regular vacation leave;
(b)when a student is undergoing any punishment;
(c)when there is any matter pending in connection with which the student has been directed to appear before his Professor or the Principal;
(d)when the leave is for absence from any periodical examination.
No departure from this Rule shall be permitted except with the written sanction of the Principal and then only under the most urgent circumstances.