622. Permission to other officers to leave the district.
- No Judicial Officer under the administrative control of the District Judge, including the Additional District and Sessions Judge and Additional Sessions Judge shall leave the district to which he is attached, either during closed holidays or at any other time, without having previously obtained permission from the District Judge, with whom he shall leave his address in order to enable the District Judge to communicate with him at once in his absence, should this be necessary. Any breach of this rule shall be reported to the High Court by or through the District Judge.The District Judge shall pass orders on such applications and communicate the same to the Judicial Officers, within a reasonable time.]
