Section 11 in Fundamental Rules and Subsidiary Rules
(11)If the leave applied for the Government servant is refused in writing by the authority competent to sanction the same, in the public interest, and if, also certified by that authority that leave cannot be granted at any time during that calendar year, the concession may be granted in respect of the family of the Government servant during that year. In that case the concession will be deemed to have lapsed for that occasion so far as the Government servant is concerned.
