(a)The number of subordinate officers below the rank of Sub-Inspector allowed to be absent on leave shall not exceed 10 per cent, of the sanctioned strength of such ranks in a district. This limit shall not include leave on medical certificate or casual or leave without pay.(b)The number of Deputy Superintendents, Inspectors and Sub-Inspectors allowed to be absent on leave shall not exceed 14 per cent, of the effective numerical strength of Deputy Superintendents, Inspectors and Sub-Inspectors sanctioned in a district.NOTE. - (i) The form "effective numerical strength" moans the sanctioned strength minus the casualty reserve.(ii) In this clause leave means all kinds of leave and includes sick leave and casual leave.(iii) For the purpose of this clause, casualty reserve does not include training reserve.(c)The number of Indian Police officers allowed to be absent on leave at any time shall not exceed 20 per cent, of the total sanctioned strength of the Province.
