- Officers of and below the rank of Inspector when unable to attend to their duties occasionally on account of bona fide illness shall be regarded as "sick at station" for the first three days on each occasion of their illness and this period shall not be debited to their account of casual leave. Any period in excess of three days shall be debited to the casual leave account. If, however, the period in excess is not covered by the amount of casual leave at their credit the whole period of leave including the three days "sick at station" shall be treated as regular leave.
