(3)Applications for casual leave, or for leave of absence during gazetted or duly authorised holidays or vacations must in all cases be made in advance, and must state clearly the date on which the officer wished to leave his station and the date on which he proposes to return, such applications should ordinarily be presented at least a fortnight in advance.(D. P. I.'s Circular no. 10, dated the 4th February, 1915.)
