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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in The U.P. Government Servants (Employment Leave) Rules, 2003

(1)Government servants may be sanctioned Employment Leave for a minimum period of three years and a maximum period of five years. Such Government servants shall, in no case, be allowed to return to duty in the Government service from the Employment Leave before the completion of three years.