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State of Uttar Pradesh - Section

Section 33 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018

33. Incidence of leave charges, T.A., joining time pay and payment authority.

- When an officer or other employee is transferred from one Authority to another, his transit pay and allowance including travelling allowance shall be borne by the Authority to which he is transferred and the leave salary shall be borne by the authority from where the officer or other employee proceeds on leave.