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State of Uttar Pradesh - Section

Section 3 in The U.P. Up-Lokayuktas (Conditions Of Service) Rules, 2008

3. Leave. -

(1)The Up-Lokayukta shall be entitled to the various kinds of leave as are given in Appendix-1.
(2)The Lokayukta shall be the competent authority to grant such leave, L.T.C. Official Travel in addition to Budget and Administrative works to the Up-Lokayukta.