Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GRANT OF LEAVE TO MEMBERS OF THE CANTONMENT BOARD RULES, 1985 CONTENTS 1. Short title 2. Definitions 3. Presence of the members at the meetings of the Board 4. Leave of absence by the Members 5. Leave of absence by the President GRANT OF LEAVE TO MEMBERS OF THE CANTONMENT BOARD RULES, 1985 S. R. O. 286, dated 17th December, 1985. @1-In exercise of the powers conferred by sub-section (1) read with Cl. (1) of sub-section (2) of Section 280 of the said Act, the Central Government hereby makes the following rules relating to the grant of leave to Members of the Cantonment Board. 1. Short title :- (1) These rules may be called the Grant of Leave to Members of Cantonment Board Rules, 1985. (2) They shall extend to all Cantonments. 2. Definitions :- In these rules, unless there is anything repugnant in the subject or context:- (a) "Act" means the Cantonments Act, 1924 (2 of 1924) ; (b) "Board" means a Cantonment Board constituted under the Act : (c) "meetings" will include all the meetings of the Board as provided for in Section 37 of the Act; (d) "Member" shall include a nominated or elected member and shall also include the Health Officer and the Executive Engineer of the Board ; (e) "Officer Commanding-in-Chief, the Command" means the Officer Commanding any one of the Commands into which India is for military purposes for the time being divided and includes any area which the Central Government may, by notification in the official Gazette, declare to be a Command for all or any purposes of the Act; and (f) "President" means the Officer Commanding of the Station as defined in Cl. (XXIV-A) of Section 2 read with sub-sections (1) and (2) of Section 20 of the Act. 3. Presence of the members at the meetings of the Board :- No Member shall absent himself from the meetings of the Board without the express leave of the Board. 4. Leave of absence by the Members :- A Member shall seek prior leave of absence from the Board by applying inwriting, to the President who shall obtain the orders of the Board on the application : Provided that, in exceptional circumstances, the President may grant leave to a member subject to confirmation by its Board at the next meeting. Explanation.-For the purpose of this rule exceptional circumstances will include sudden illness, exigencies for service and personal compulsions, to be established by the Member to the satisfaction of the President. 5. Leave of absence by the President :- In the case of the President, prior leave of absence shall be sanctioned by the Officer Commanding-in-Chief, the Command: Provided that where the Officer Commanding-in-Chief, the Command is satisfied that the President was unable for sufficient and reasonable cause to seek prior leave of absence, he may grant leave of absence ex-post-facto.