815. Powers of Deputy Inspectors-General and Superintendents to grant leave to subordinate police officers and leave procedure. [§ 12, Act V, 1861].
(a)The Deputy Inspector-General is empowered to grant leave to Inspectors and to make officiating arrangements necessitated thereby except in the rank of Armed Inspector, the resultant vacancy in the rank of Sergeant or Sub-Inspector being filled by an officer of the casualty reserve in these ranks but before granting leave to European Inspectors the orders of the Inspector-General shall be obtained regarding officiating arrangements.NOTE. - There is no objection to an Indian Sub-Inspector acting in a vacancy caused by the grant of leave to a European Inspector when no Sergeant is available.(b)Superintendents are empowered to grant leave to Sergeants provided that substitutes are not required. In cases where substitutes are required, the previous sanction of the Range Deputy Inspector-General shall be taken and if no substitute is available in the Range the Deputy Inspector-General shall refer the matter to the Inspector-General.(c)Superintendents are also empowered to grant leave to Sub-Inspectors and officers of lower rank. If the number of Sub-Inspectors to whom the Superintendent finds it necessary to grant leave exceeds the number of Sub-Inspectors provided for the casualty reserve of a district, he should, if substitutes are required, first ascertain from the Deputy Inspector-General whether it will be possible to provide substitutes from the reserve of other districts in the Range. If the Deputy Inspector-General cannot provide substitutes, the Superintendent shall curtail the grant of leave.(d)Applications for leave shall be made in Bengal Form No. 40. (For leave register see regulation 917.)(e)The Superintendent shall forward all applications for leave, except casual leave, from Inspectors to the Deputy Inspector-General through the District Magistrate. Applications shall be submitted in ample time, and in forwarding them, the Superintendent and the District Magistrate should remark whether the leave is recommended, and if so, how the work of the officer going on leave will be performed. If leave is not recommended in any case, full reasons should be given.In case of an application for leave on medical certificate, an Inspector may, with the approval of the District Magistrate, be granted leave in anticipation of sanction.(f)The Superintendent shall report promptly to the Deputy Inspector-General of the Range the date on which an Inspector or a Sergeant proceeds on leave and returns to duty.NOTE. - (i) Orders regarding the grant of leave to Inspectors and officiating arrangements necessitated thereby shall be published in the Calcutta Gazette.(ii) If the grant of leave to any officer is on medical certificate or "out of India, Ceylon. "Nepal, Burma or Aden" the fact shall invariably be stated in the notification or order sanctioning the leave.(g)The Deputy Inspector-General, Intelligence Branch, shall invariably be consulted before an Inspector or a Sub-Inspector of the District Intelligence Branch is granted leave.
