In cases where all applications for leave cannot, in the interests of the public service, be granted, an authority competent to grant leave should, in deciding which application should be granted, take into account the following consideration:-(a)The government servants who can, for the time being, best be spared.(b)The amount of leave due to the various applicants.(c)The amount and character of the service rendered by each applicant since he last returned from leave.(d)The fact that any such applicant was compulsorily recalled from his last leave.(e)he fact that any such applicant has been refused leave in the public interests.
