Section 104 in The Railway Protection Force Rules, 1987
104. General condition governing grant of leave.
-104.1The powers of superior officers and subordinate officers of the Force in respect of grant of leave shall be as specified in Schedule II.104.2Leave of every description may be sanctioned, refused or revoked subject to exigencies of public service.104.3No member of the Force shall leave his station even on holidays without the specific permission of authority empowered to grant him casual leave.104.4A member of the Force before proceeding on leave shall record his leave address in office at which orders of recall or other communication will reach him with certainty.104.5Leave certificate:-A leave certificate in the prescribed form shall be issued to every enrolled member of the Force proceeding on leave, other than casual leave and such certificate shall be presented by the member personally on his rejoining from leave to the officer-in-charge of the place at which he rejoins, who shall endorse on the certificate the hour and date of rejoining and forward the same to the office where his leave account is maintained.104.6Recall from leave:The member of the Force on leave may be, -(i)recalled at any time by the authority empowered to sanction their leave:(ii)directed to report for duty either headquarters or proceed direct to the place at which l their services required:Provided that on being recalled, the members of the Force shall be entitled to duty passes and travelling allowance as on tour by the shortest route.104.7Return to duty from leave:-No member of the Force who has been granted leave on medical certificate can resume duty without first producing medical certificate of fitness. The authority competent to sanction leave may require a similar certificate in the case any member of the Force who has been granted leave for reasons of his health even though such leave was not actually granted on medical grounds.
