Section 154(10) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(10)Leave Salary :[87-A. A Government servant subject to the leave rules in Fundamental Rule 81-B, when on leave, shall be entitled. [Substituted by Notification No. G-4-1395/X-88-200-76 dated 13.10-1988 (w.e.f. 1.4.1978).] - (1) If on earned leave, or on leave on medical certificate against the limit of twelve months laid down in that rule, to leave salary equal to the pay drawn immediately before proceeding on leave :Provided that if the government servant is reverted from a post carrying a higher scale of pay to a post carrying a lower scale of pay and proceeds on leave, from the date of his reversion, he will be entitled to leave salary equal to the pay which would have been admissible under the rules had he not proceeded on leave.
