Section 5(3) in The U.P. Government Servants (Employment Leave) Rules, 2003
(3)During Employment Leave, the Government servant shall be at liberty to undertake any other service or self-employment in India or abroad. On the completion of Employment Leave and on re-assuming the charge of his post in the Government service, he shall be required to submit a brief description of his work and employment undertaken by him during the period of Employment Leave.
