- Formal leave will be granted to pupils by the Headmaster/Principal on receipt of a satisfactory written letter of excuse, duly signed or countersigned by the father or authorised guardian of the pupil, or by the Superintendent in the case of boarder. The decision as to whether the excuse is satisfactory or not will lie with the Headmaster/Principal. Such permission will entitle the pupil to be marked as on leave, not as present. Leave may, at the Headmaster/Principal's discretion, be granted with retrospective effect, if application be made within fifteen days from the commencement of the absence. If a pupil absents himself without leave for fifteen days consecutively (or for ten days consecutively from the beginning of session in January) the Headmaster/Principal may strike his name off the roll. A pupil whose name is thus struck off will be liable to pay fees, together with fines for absence for the period of his absence without leave.(D.P.I.'s circular no. 49, dated the 24th November 1914; G.O. no. 1163-E., dated the 11th August 1917, and G.O.no. 1454-E., dated the 29th October 1936.)
