Section 5(4) in The U.P. Government Servants (Employment Leave) Rules, 2003
(4)The Government servant seeking Employment Leave shall, during such leave, not be eligible for appointment in another department of the State Government or in a Corporation, Mandal, Company or an autonomous institution, Local Authority, Local Board, Local Body, Society etc. owned, controlled or aided by the State Government. He shall also be ineligible to work as Consultant in the above mentioned offices and institutions.
