Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 200 in Punjab Jail Manual

200. Applications for leave, when to be submitted.

(1)Applications for the grant of leave from any Deputy Superintendent, Senior Assistant Superintendent, Agricultural Assistant, Teacher or Assistant Superintendent, [(or Sub-Astt. Superintendent)] [The words (Sub-Astt. Superintendent) added by Haryana Correction Slip No. 32 dated 9.2.1984.] should be submitted to the Inspector-General's Office, three months before the date on which the leave is wanted.
(2)No leave will be granted to any of these officers except in the case of sickness of very great urgency from the 15th December to the 15th February that is at the time of the preparation of the annual statistics and report.