Section 9(ii) in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
(ii)If it is necessary for medical or other imperative reasons to grant leave to a member for a period exceeding ten days, the leave will invariably be without pay and subject to the sanction of Government. It is intended that in such cases a substitute should be appointed and all proposals by the Deputy Commissioner for grant of extraordinary leave without pay should always include suggestions for the filing of the temporary vacancy.
