- An application for leave by a ministerial officer shall be submitted to the District Judge through the presiding officer of the court to which he is attached and shall be presented to the Munsarim of such court. The Munsarim shall lay it with such report as may be necessary as to the applicant's title to the leave and the arrangements to be made, if any, during his absence, before the presiding officer who shall then forward it with such remarks as he may consider necessary to the District Judge for orders.
