Section 154(9)(iv) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

[Cites 0, Cited by 0] [Section 154(9)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(9)(iv) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(iv)Twenty-four months subject to a maximum limit of thirty-six months in all, during entire temporary service whether the leave is required for the purpose of pursuing studies in India or abroad certified to be in the public interest provided that-

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State of Uttar Pradesh - Subsection

Section 154(9)(iv) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975