Section 25 in Fundamental Rules and Subsidiary Rules
25. If the leave of a Government servant who draws his leave-salary in India under the provisions of F.R. 91 is extended or commuted, the Audit Officer who audited his pay at the time he proceeded on leave must, on receiving advice of such extension or commutation, forthwith communicate to the Audit Officer within whose jurisdiction his leave-salary is drawn. He should also communicate any other circumstances connected with the leave which may be required to be known to the Audit Officer who possesses the Government servant's leave-salary.
