(3)An officer on leave, transferred during a vacation will be held not to have availed himself of the vacation for purpose of the leave rules, during a portion of the vacation which corresponds to the time actually spent in travelling from one station to another and not to the full joining time ordinarily admissible under the rules.(G. O. no. 65-E. R., dated the 19th May, 1924. Supplement to C.S.R. 541.)
