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State of Uttar Pradesh - Section

Section 76 in The U.P. Fundamental Rules

76.

A leave account shall be maintained for each government servant.Audit instructions regarding Rule 76Two sets of leave accounts may be maintained in the case of government servants who served under district boards for whom contribution for leave has not paid.Auditor-General's decision under Rule 76The overstayal of leave taken by a government servant before January 1st, 1922, should not be debited in his leave account.