Section 5(5) in The U.P. Government Servants (Employment Leave) Rules, 2003
(5)During Employment Leave the concerned Government servant shall be entitled to get fifty per cent of the amount of his basic pay and the allowances thereon (Dearness Allowance, City Compensatory Allowance and House Rent Allowance etc.) which was admissible to him immediately before his proceeding on such leave. Deduction of General Provident Fund, Group Insurance Scheme, House Rent and Income Tax etc. shall, as per rules, be made from the salary of the concerned Government servant. In the case of death of a Government servant during the period of Employment Leave, he shall be entitled to the benefits provided under the rules in force regarding the Family Welfare Scheme or the Group Insurance Scheme as per rules.
