(a)A leave register shall be kept in B.P. Form No. 177. When an application for leave, extension or commutation of leave is submitted by a subordinate officer, the Reserve Officer shall carefully check the service records of the applicant, and certify on the application : -(i)what kind and period of leave the applicant has previously taken with dates,(ii)whether the leave applied for is admissible,(iii)the period of each kind of leave admissible, if more than one kind is concerned,(iv)the salary admissible during each kind of leave.If the leave applied for is not admissible, he shall, if the Superintendent so desires, note on the application to what other leave the applicant is entitled, and the salary admissible during such leave. The head clerk shall also check and certify on the application that the Reserve officer's report is correct.(b)The applications shall then be put up to the Superintendent who shall, before passing orders, see that the certificates of the Reserve officer and the head clerk have been endorsed thereon. Only those applications (for leave other than casual leave) on which the Superintendent has passed orders for registration shall be entered in this register. Intimation shall be given to all applicants of the orders passed on their applications. Applications of an urgent nature, or for leave without pay or on medical certificate, shall be put up at once with the register. Orders shall be passed on the remaining applications on or about the 2nd of each month. Column 11 of the register shall be filled in by the Superintendent personally or, in the heavier districts, the Additional Superintendent, the exact amount of leave granted in each case being noted. At the end of the year all pending applications shall be carried on in red ink to the list for the following year.Note. - As all applications for leave cannot, in the interests of the public service be granted at one and the same time, the authority competent to grant leave shall, in deciding which applications should be granted, examine them with reference to the principles laid down in S.R. 231 of the Fundamental Rules and Appendix 8(22) of the Bengal Service Rules. Priority of applications should be taken into account only when all other circumstances are equal.
