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[Cites 0, Cited by 0] [Section 152A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 152A(6) in The Subsidiary Rules

(6)Members of the Subordinate Engineering Service in the Local Self-Government Engineering Department in receipt of a horse allowance:Provided that in all the above instances -
(i)the authority sanctioning the leave or transfer certifies that the government servant is likely, on the expiry of the leave or temporary duty, to return to the post from which he proceeds on leave or is transferred, or to be appointed to a post in which the possession of the animal will be advantageous from the point of view of his efficiency;
(ii)the government servant certifies that he continued to maintain the animal and that he spent the amount claimed on its upkeep during the period for which the claim is submitted; and
(iii)the drawal of the allowance during leave or temporary transfer does not involve extra expense to the Government.