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State of Uttar Pradesh - Section

Section 36 in The Subsidiary Rules

36.

Leave to a gazetted government servant ordinarily requires the sanction of the Government, but may be granted by the competent authority to the extent mentioned in Part IV of this volume. In all cases of leave to a gazetted government servant a report as to the admissibility of the leave must first be obtained from the Accountant General.[See notes under rule 66 of the Uttar Pradesh Fundamental Rules in Part II of this volume].