814. Leave of probationary Assistant and Deputy Superintendents liable to departmental examination. [§ 12, Act V, 1861].
(a)No application for leave from any probationary Assistant or Deputy Superintendent liable to sit for a departmental examination will ordinarily be considered if the following half-yearly examination takes place before the expiry of the leave applied for, unless the application specifies that the applicant will attend the examination.(b)If such leave is applied for and the application from such an officer is submitted to the Provincial Government, it should be stated that he is liable to pass an examination, and that the next examination will be held within the period of the leave applied for.
