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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(15) in The U.P. Government Servants (Employment Leave) Rules, 2003

(15)The post held by a Government servant prior to his proceeding on Employment Leave shall be kept vacant and shall not be filled in any manner. The authority empowered to sanction Employment Leave to a Government servant shall be competent to draw his salary during the period of Employment Leave.