(5)[ If a government servant dies during leave or temporary transfer, the certificates required by Subsidiary Rules 152 (ii), 152-A proviso (iii) and 152-D (b) from individual government servant may be furnished by the representative of the deceased who claims the compensatory allowance. Such a certificate shall be attested by the authority who sanctioned the leave or transfer.] [As amended vide G.O. No. G-1-1816/X-229-1966, dated 15-11-1979 and came into force with effect from 15-11-1979.]
