- The following are the rules regarding the cancellation of the unexpired portion of the leave of a non-gazetted officer who has been granted leave by the Director and who returns to duty before the expiry of his leave :-(1)With the permission of the Director, an officer on long leave may be allowed to return to duty more than 14 days before the end of such leave.(2)In the case of an officer on short leave, or of an officer on long leave, who desires to return to duty not more than 14 days before the expiry of his leave the permission of the Director will not be required in order to permit his returning to duty before the expiry of his leave. It will be sufficient if he obtains the permission of his immediate superior to do so.(3)It will not, in any case, be necessary to issue amended orders or to send a separate report to the Accountant-General, as a matter of course, be noted in the absentee statement attached to the establishment bill in which the pay or allowance of the officer is drawn.(D. P. I.'s Circular no. 116, dated the 19th November, 1910.)
