(15)Officers attending meetings of University examiners, other than members of Boards of Examiners attending meetings of those Boards, cannot be regarded as on duty; if it is necessary for them to leave their stations they may be regarded as on casual leave, provided that the casual leave due covers the period of absence.(D. P. I.'s letter no. 5096-E., dated the 7th May, 1915 and orders, dated the 18th December 1926 in file 11-181-1926.)(j)Extension or re-employment.
