Section 38 in The U.P. Co-operative Societies Employees Service Regulations, 1975
38.
Allowance referred to in Regulation No. 37 shall be payable only to an employee who is actually at the time fulfilling the conditions and performing the duties for which such allowance is admissible.Explanation. - For the purpose of this regulation, absence on casual leave shall not be treated as period of non-performance of duty.
