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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Uttar Pradesh - Subsection

Section 87(ii) in The U.P. Fundamental Rules

(ii)the leave taken does not exceed one month, his average pay for the purpose of this rule may be taken to be the pay which he would draw in the permanent post held substantively by him at the time of taking leave if this pay be more than the average pay.