Section 824(a) in Police Regulations, Bengal , 1943
(a)The Inspector-General may, on receipt of applications from Officers Commanding the Auxiliary Forces, India, grant leave to officers enrolled in those forces for the purpose of attending drill, musketry, or camps of exercise. Such leave should not be deducted from any casual or other leave which may be admissible, any periods spent in training being regarded as duty for the purposes of civil leave and pension.
