Section 81B(2)(ii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(2)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(2)(ii) in The U.P. Fundamental Rules

(ii)[ Under this rule, leave upto sixty days may be granted by the competent authority on recommendation of the authorised medical authority. Leave exceeding this period may not be granted unless the competent authority is satisfied that there is a reasonable probability that the Government servant will be fit to return to duty on the expiry of the leave applied for : [Substituted by Notification No. G-4-525/X-96-201/1996, dated 19th August, 1996 (w.e.f. 26th October, 1996).]

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State of Uttar Pradesh - Subsection

Section 81B(2)(ii) in The U.P. Fundamental Rules