- Officers are required to submit their applications for leave, other than casual leave, leave on urgent private affairs or leave on account of sudden illness; in the prescribed form to their controlling officer at least three months before the date on which the leave is required. If the sanction of the Director or of Government is necessary, the controlling officer must transmit the application to the Director with his recommendation without any avoidable delay. Unless specially otherwise, ordered leave must begin within 35 days of the date on which it is granted.(D. P. I.'s. Circular no. 98, dated the 1st August 1911; S. R. 199.)Note. - If an officer under orders of transfer requires leave (other than casual leave) he must apply to the authority ordering the transfer.
