(3)On receipt of an application under sub-section (1), the medical officer in charge may grant leave of absence to the mentally ill person for such period as the medical officer in charge may deem necessary and subject to such conditions as may, in the interests of the health and personal safety of the mentally ill person or for the protection of others, be specified in the order:Provided that the total number of days for which leave of absence may be granted to a patient under this sub-section shall not exceed sixty days.
