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[Cites 0, Cited by 0] [Section 87A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87A(4) in The U.P. Fundamental Rules

(4)It on extraordinary leave, to no leave salary.Note - In the case of a person to whom the provisions of Employees State Insurance Act, 1948, apply, the leave salary payable under this rule in respect of leave on medical certificate shall be reduced by the amount of benefit admissible under the said Act for the corresponding period.Orders of the Governor regarding Rule 87-A