An allowance the grant of which is subject to the condition that a horse or other animal is maintained may be drawn during leave or temporary transfer in the following instances:(1)A chaplain and a military medical subordinate employed in a civil department in receipt of a conveyance or horse allowance.(2)Inspectors and sub-inspectors of police in receipt of a conveyance or horse allowance.(3)Camel sowars of the Public Works Department, Irrigation Branch in receipt of a camel allowance.(4)Members of the Subordinate Engineering Service and lower subordinates of the Public Works Department in the Buildings and Roads and Irrigation Branches in receipt of a horse allowance.(5)Mounted linemen and members of the Subordinate Electrical and Mechanical Engineering Service on the Hydro-Electric Grid in the Public Works Department, Irrigation Branch, in receipt of a horse allowance.(6)Members of the Subordinate Engineering Service in the Local Self-Government Engineering Department in receipt of a horse allowance:Provided that in all the above instances -(i)the authority sanctioning the leave or transfer certifies that the government servant is likely, on the expiry of the leave or temporary duty, to return to the post from which he proceeds on leave or is transferred, or to be appointed to a post in which the possession of the animal will be advantageous from the point of view of his efficiency;(ii)the government servant certifies that he continued to maintain the animal and that he spent the amount claimed on its upkeep during the period for which the claim is submitted; and(iii)the drawal of the allowance during leave or temporary transfer does not involve extra expense to the Government.
