(4)to grant leave, or extension of leave other than leave under rules 183,191, 202, 203, 105 and rule 20 of Appendix 9 of the Bihar Service Code, provided the officer on leave will on his return be under the District Education Officer's administrative control up to the extent admissible to subordinate officers drawing Rs. 190 or less in the lower division of the Subordinate Educational Service and up to six months to subordinate officer whose pay exceeds Rs. 150 but does not exceed Rs. 350 in the Upper Division of the Subordinate Educational Service and to make temporary arrangement on the allowance admissible under rules and to require a medical certificate of fitness before return from leave, in the case of such officer granted leave for reasons of health;Note. - Leave granted to officers who are appointed by the Director must be notified to him for record and, in the cases of officers Upper Division of the Subordinate Educational Service, for publication in the Gazette.
