Section 30 in The U.P. State Universities (Centralised) Service Rules, 1975
30. Leave, Leave allowances, officiating pay, fees and honoraria
. - (1) Except as otherwise provided in these rules, all matters relating to leave and leave-salary shall be regulated in the manner laid down in the leave rules applicable to the Government Servants of like status and all amendments thereto together with all explanations and clarifications issued from time to time shall, mutatis mutandis, apply.(2)Grant of pay, including officiating and additional pay, special pay, honorarium compensatory allowance, subsistence allowance, to a member of the Centralised Service and the acceptance of fees, if any, shall be regulated on the same terms and conditions as are applicable to the Government servants of the same status under the U.P. Fundamental and Subsidiary Rules contained in the U.P. Financial Hand-Book, Volume II, Parts II-IV.(3)Except as expressly provided in these rules, the provisions of the U.P. Fundamental and Subsidiary Rules contained in the Financial Hand-Book, Volume II, Parts II-IV and travelling allowance rules contained in Financial Hand-Book, Volume III, shall, mutatis mutandis, apply.Notes - (i) The corresponding authorities competent to exercise various powers under the said Hand-Book for purposes of these rules shall be such as Government may, by order, determine from time to time.(ii)In the event of doubt about the applicability of the rules etc. the decision of the Government shall be final.
