(a)The Superintendent may grant hospital leave to police officers of rank not higher than that of Assistant Sub-Inspector and head constable or to launch ratings (including serangs and drivers). The grant of this leave is regulated by S. Rs. 269A-272 of the Fundamental Rules and Bengal Service Rules 200, 200A and 201.NOTE. - The hospital leave of those members of the police force, who are still under the leave rules of the Civil Service Regulations and are entitled to hospital leave under Article 288, Civil Service Regulations, will be governed by that article.(b)Unlike ordinary leave, this leave may be granted irrespective of the 10 per cent, limit.(c)To enable the Superintendent to grant this leave, the Civil Surgeon shall furnish him weekly with a list of officers who are sick in police hospital or are receiving medical aid as outdoor patients, with recommendation as to the period of leave required.(d)In the case of an officer who is under treatment in a police hospital but to whom this concession cannot be granted, the procedure should be to grant him, on medical certificate, casual leave, subject to the provision of regulation 818 or such other leave as may be due to him.
