Section 50 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
50. Leave.
(1)Casual leave may be granted -(a)to Superintendent of Homes by the Chief Inspector.(b)to Assistant Superintendent Shelters by the District Probation officer but the Chief Inspector will be informed before the leave is availed.(2)All other leave shall be granted to the Superintendent or Assistant Superintendents by the Director.
