Section 103 in Management and Working of the Forests
103. Recess (B. & O. Government Letter No. 355 R.T. IIIF-186, dated the 23rd June, 1921).
- The Conservator may, in the interest of the public service, summon or permit to come to his headquarters for not more than two months in the period 1st June to 31st October, any officer of the Indian Forest Service or any officer of the Bihar Forest Service subject to the following conditions:-(a)That the work of the Forest Department will not suffer by the absence of the Officer from his ordinary charge.(b)That no extra expenditure to Government is caused (Officers must defray their own travelling expenses as well as the travelling allowance of any clerks that they take with them.)Exception. - An officer of the Indian Forest Service is entitled to travelling allowances at the ordinary rates when he is allowed by the Conservator of Forests to come to Ranchi from the Saranda, Kolhan and Porahat Forest Divisions for the recoupment of his health provided the Officer obtains a medical certificate from the Civil Surgeon that a change is necessary in the interest of his health. The officer will not be entitled to any halting allowance for the period spent at Ranchi and nor will he be exempted from payment of rent for his residential bungalow at his headquarters for that period. (Government Order No. 1537-R.T. - IIIF-244, dated the 2nd-5th September, 1922).(c)That any Officer shall be liable to be recalled at any time, and, when so recalled, shall bear all charge of his journey to headquarters.Note. - The interest of the public service, for the purpose of this Rule includes the safeguarding of the health of the Officers of the Forest Department.
