(a)(i)Application received from Superintendents of Excise and Deputy Superintendents of Excise for leave are to be forwarded by Deputy Commissioner concerned to the Commissioner of Excise, who will submit them with his recommendations to the State Government through the Accountant General for final sanction and notification in the official Gazette.When, however, the period of leave applied for does not exceed 60 days the Commissioner of Excise can sanction the leave making necessary officiating arrangements. The notification granting such leave should be published in the Gazette over the signature of Commissioner of Excise and a copy sent to the State Government for information.(ii)The Commissioner of Excise is authorised to grant leave to the Registrar of his establishment with officiating arrangement thereof. The notification of granting such leave should be sent to the State Government for information.(b)Leave applications from Inspectors, Assistant Inspectors and Excise Head Constables are to be submitted through proper channel to the Commissioner of Excise for orders.In extraordinary circumstances, however, when leave is urgently required by an Inspector of Excise, Assistant Inspector of Excise or Head Constable, the Deputy Commissioner may in consultation with the Superintendent of Excise and in anticipation of the approval of the Excise Commissioner, grant to such an officer, leave for a period not exceeding one month, provided arrangements can be made for carrying on the absentee's work without asking for one extra officer. An order granting such leave should be communicated to Commissioner of Excise without delay for formal sanction.(c)The Superintendents of Excise are authorised to grant leave to drivers, Handimen of Departmental vehicles and Excise constables including the office peon serving in the District.(d)The Deputy Commissioner of Excise is authorised to grant leave to Excise Head Constables. Excise Constables of Excise Intelligence Bureau and to the staff of his office establishment.
