(2)The officers mentioned in rule (1) are competent to grant casual leave or leave of absence during gazetted or duly authorised holidays or vacations to all officers subordinate to them. This power, however, is exercised by the President of the Managing Committee of Government High/Higher Secondary and Multipurpose Schools (including Sarvodaya High Schools) in the case of the Principal/Headmasters of these schools, by the District Education Officer in respect of Sub-divisional Education Officers, by the Sub-divisional Educational Officers in case of the Deputy Inspectors of Schools and the Sub-Inspectors of Schools (in areas other than C. D. Blocks in which case power to grant casual leave to Sub-Inspector rests with the Block Development Officers), by the Inspectress of Schools in case of her establishment and the District Inspectress of Schools, by the District Inspectress of Schools and the Deputy Inspectress of Schools in case of clerks under her control.(G. O. no. 4335, dated the 24th November, 1958, no. 4319, dated the 21st November 1958, no. 3780, dated the 29th September. 1959 and no. 5310, dated the 28th December, 1959.)
