811. Leave procedure in the case of officers of and above the rank of Deputy Superintendent. [§ 12, Act V, 1861].
(a)Applications for leave shall ordinarily be made in Bengal Form No. 2395 at least three months before the date on which the leave is wanted.(b)Officers of the Indian Police and Bengal Police Service of and below the rank of Superintendent and officiating Deputy Superintendents shall submit their applications for leave not exceeding four months through the District Magistrate (in the case of officers employed in districts) and the Deputy Inspector-General to the Inspector-General. (Assistant and Deputy Superintendents shall submit such applications through their Superintendents.) In forwarding such applications the Deputy Inspector-General shall record, where possible, his opinion regarding officiating arrangements.(c)Applications for leave exceeding four months shall be submitted direct to the Inspector-General. An officer of the rank of Superintendent applying for such leave shall inform his Deputy Inspector-General, while an Assistant or Deputy Superintendent shall inform both his Superintendent and the Deputy Inspector-General.(d)The Inspector-General will obtain a report from the Accountant-General regarding the admissibility of the leave applied for and forward to the Provincial Government such applications as he is not competent to sanction.
