Section 5A(5) in U.P. Urban Planning and Development Act, 1973
(5)The services of an employee who opts against absorption or who is not found suitable for final absorption, shall stand determined and he shall without prejudice to his claim to any leave, pension, provident fund or gratuity which he would have been entitled to, be entitled to receive as compensation from the Development Authority concerned, an amount equal to-(a)three months' salary, if he was a permanent employee:(b)one month's salary, if he was a temporary employee.Explanation. - For the purposes of this sub-section the term salary includes dearness allowance, personal pay and special pay. if any.
