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State of Uttar Pradesh - Section

Section 59 in The U.P. Fundamental Rules

59.

[Except as provided in Fundamental Rules 83 and 83-A, leave is earned by a government servant under Sections I to V of this Chapter if he holds a lien on a permanent post or would hold a lien on such a post had his lien not been suspended.] [This rule has come into effect from April 1, 1966]Exception - Government servants who hold quasi-permanent posts in the Settlement Department in a substantive capacity shall earn leave under Sections I to V of this Chapter.Note - The following posts in the Settlement Department have been declared to be on a quasi-permanent footing from the date mentioned against each post:
(a)In the office of the Settlement Commissioner
(i) One Superintendent From April 1, 1941.
(ii) Three noters and drafters From April 1, 1940.
(iii) One accountant-cum-store-keeper
(iv) One reference clerk
(v) One camp clerk-sarishtedar
(vi) One camp assistant to Settlement Commissioner
(b)In Settlement Offices
(i) Head clerk From October 1, 1899.
(ii) Second clerk
(iii) Sadar munsarim
(iv) Settlement Officer's reader
(v) Nazir
(vi) Record-keeper
Audit instruction regarding Rule 59There is no restriction in these rules on the grant to a government servant on the abolition of his post of such leave as was admissible to him immediately before the abolition of the post. In the case of a government servant who holds no lien on any post except that which it is proposed to abolish, the correct practice in deciding the exact date from which the post is to be abolished is to defer the date of abolition up to the termination of such leave as may be granted.