Section 105(5) in Rules under the United Provinces Excise Act, 1910
(5)The following general instructions for the better regulation and control of leave are also laid down and they will be strictly enforced :(i)Excise Inspectors have already been asked to give two months' intimation of their intention to proceed on leave and they have been told that in case they fail to give such intimation, their application for leave will be liable to be refused. Such notices will, of course, be not required when leave is wanted on medical grounds.(ii)It is founded that applications for extension of leave are fairly common. On general grounds, it is desirable to discourage requests for extension of leave. Leave should not, as a rule, be applied for piecemeal. Excise Inspectors will, ordinarily be expected to make up their minds in the beginning about the total length of leave they require. Extensions of leave result in serious inconvenience and tend to cause much dislocation of work. Unless special circumstances exist, applications for extension will be refused except when the extension of leave is requested on medical grounds. When extension is desired for reasons of health, such applications must invariably be accompanied by a proper medical certificate. Similarly, applications for the initial grant of leave for reasons of health should also be supported by medical certificate.(iii)Where an Inspector does not take leave exceeding one month, it will not, ordinarily, be possible to send a substitute from outside; but in cases where more than a month's leave is sanctioned, a substitute will, invariably, be arranged from outside and an Inspector in-charge of another circle will not be expected to hold additional charge of the circle.(iv)Assistant Excise Commissioners should see that substitutes are provided for vacancies which will last for more than a month without avoidable delay.(v)These orders apply to leave other than casual leave.
