Section 81B(3)(v) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(3)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(3)(v) in The U.P. Fundamental Rules

(v)In the case of a Government servant appointed on or after 1st July, 1979, the leave on private affairs shall be credited at the rate of 2½ (two and half) days for such completed calendar month of service which he is likely to render in a half year of the calendar year in which he is appointed.

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State of Uttar Pradesh - Subsection

Section 81B(3)(v) in The U.P. Fundamental Rules