810. Power of Inspector-General to grant leave. [§ 12, Act V, 1861].
(a)Officers of the Indian Police and Bengal Police Service may be granted by the Inspector-General privilege leave and leave on average pay for periods not exceeding six weeks and permission to prefix or affix Sundays and gazetted holidays to such leave. The Inspector-General is empowered to make the necessary officiating arrangements in place of officers of the Bengal Police Service granted leave in accordance with Appendix XLII.(b)In the case of Inspectors officiating as Deputy Superintendents, the Inspector-General may grant all kinds of leave (except special disability leave) and permit them to prefix or affix Sundays and gazetted holidays to such leave.NOTE. - (i) Copies of notifications regarding the grant of leave and officiating arrangements under clauses (a) and (b) shall be submitted to the Provincial Government for publication in the Calcutta Gazette.(ii) If the grant of leave to any officer is on medical certificate or out of India, Ceylon, Nepal, Burma or Aden, the fact shall invariably be stated in the notification sanctioning the leave.(iii) The grant of special disability leave requires the sanction of the Provincial Government (vide Fundamental Rules 83 and 83A and Bengal Service Rules 192 and 193).
