(5)Every officer, who proposes to leave his station during casual or vacation leave or leave of absence during gazetted holidays, must state in his application the address, or addresses, which will find him during such leave; and must also when he leaves the station inform his office of the address or addresses which will find him during his absence. No officer may go outside India, on such leave without the special permission of Government in the case of gazetted officers or the sanctioning authority in other cases.(G. O. no. 4207-E., dated the 26th June, 1928; and G.O. no. 478-A., dated the 15th January, 1930.)
