Section 587 in Civil Court Rules of the High Court of Judicature at Patna
587.
In submitting such an application from a Subordinate Judicial Officer the Judge should distinctly, certify that it can be granted without injury to the public service or additional expense to the State; and where an officer has failed to rejoin his appointment in time to sit on the day the Courts re-open after the Dusshera vacation, he should be reported to the Accountant-General as absent without leave and his absence brought to the notice of the High Court.
