- The grant of leave to officers already in service on the 1st January, 1922 is regulated by (1) the rules in the Civil Service Regulations, Fifth Edition, (2) the revised rules promulgated under the Government of India, Finance Department, Resolution No. 1367 C.S.R., dated the 29th July, 1920, or (3) the Fundamental Rules, Part IV, Chapter X, and the Subsidiary Rules framed thereunder by the Provincial Government, according to the option exercised by them. Leave to Indian Police Officers recruited after the 31st December, 1921 and to officers of the Bengal Police and subordinate police services and members of the clerical and other establishments recruited between the 1st January, 1922 and the 21st July, 1931 both dates inclusive is regulated by the Fundamental Rules, Part IV, Chapter X, which came into force from the 1st January, 1922, and the Subsidiary Rules framed thereunder by the Provincial Government.The Bengal Services (Revision of Leave) Rules, 1934, will apply to all persons, subject to the rule-making control of the Provincial Government, appointed or re-appointed to service under the Crown after the 21st July, 1931.[See also Chapter XV of the Bengal Service Rules).
