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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(8) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(8)Special disability leave : - Para 83 (1). - The Governor may grant special disability leave to a Government servant whether permanent or temporary who is disabled by injury intentionally inflicted or caused in, or in consequence of the due performance of his official duties or in consequence of his official position.