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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(a) in The U.P. Fundamental Rules

(a)Extraordinary leave may be granted in Special circumstances (1) when no other leave is by rule admissible, or (2) when, other leave being admissible, the government servant concerned applies in writing for the grant of extraordinary leave. Such leave is not debited against the leave account. No leave salary is admissible during such leave.