812. Leave on medical certificates of officers of and above the rank of Deputy Superintendent. [§ 12, Act V, 1861].
(a)An officer of and above the rank of Deputy Superintendent who wants leave or extension of leave on medical certificate shall forward to the Inspector-General through his immediate superior an application for permission to appear before the Medical Board, supported by a certificate and a statement of his case in triplicate in the prescribed form to be furnished by the medical officer attending him. For further particulars, see S. Rs. 221-226 of the Fundamental Rules and Appendix 8, Bengal Service Rules.NOTE. - In the case of officers who are still under the leave rules of Civil Service Regulations such leave will be governed by rules in Chapter XLIV of the Civil Service Regulations (Fifth Edition).(b)Having obtained the necessary permission, the officer shall present himself before the Medical Board which ordinarily assembles every Monday (except when it happens to be a gazetted holiday) at the Medical College Hospital, Calcutta.
