- Absence on account of illness up to seven days at one time, certified to the satisfaction of the Headmaster/Principal, will entail no loss of scholarship, but if the scholar is absent on this account for short periods of more than three times in the course of one year, or if the absence is protracted beyond seven days, a medical certificate must be furnished signed by a Sub-Assistant Surgeon in the case of a school scholarship-holder and by an Assistant Surgeon in the case of Junior College scholarship-holder. If the required certificate is not produced, the period of absence will be treated as absence without leave. On the production of the prescribed medical certificate half the scholarship may be granted, if the period of absence does not exceed three months at a time. Absence for more than three months up to a limit of six months at a time will entail loss of scholarship for the period of absence. Continuous absence for more than six months will ordinarily entail forfeiture of the scholarship.(Government notification no. 2246-E., dated the 3rd November, 1914.)Note. - (i) In the case of lower primary scholarship-holders, leave is granted by the Chairman of the District Board who may delegate the power to the Headmaster/Principal of Government High/Higher Secondary schools and Sub-divisional Education Officer and Deputy Inspector of schools in respect of scholars reading in the schools under their control.(G. O. no 163-E., dated the 26th January, 1915 and G. O. no. 824-E., dated the 12th February, 1930.)(ii)In the case of upper primary and middle scholarship-holders leave is granted by the Sub-divisional Education Officers, Principal and Headmasters of Government High/Higher Secondary Schools, exercise this power for the schools under their control.(D. P. I.'s circular no. 47, dated the 20th November, 1914; G. O. no. 25-E. R., dated the 4th May, 1920 and G. O. no. 4319, dated the 21st November, 1958.)(iii)The authority competent to sanction the leave may, if the illness is otherwise proved to his satisfaction, dispense with the medical certificate.(D. P. I.'s order issued in correction slip no. 8, dated the 2nd February, 1921.)(iv)When a scholar is directed by the Headmaster/Principal to remain absent from schools in consequence of infectious disease in his home he may be paid his scholarship in full for the period of such absence.(Order of the D. P. I. incorporated in the 1920 edition of the Code.)(v)A District Education Officer may authorise the Headmaster/Principal of any non-Government High/Higher Secondary Schools to grant leave in accordance with the rules to scholarship-holders reading in his school.(Government Resolution no. 3961-E, dated the 19th November, 1925.)
