Section 14(1) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(1)An employee proceeding on earned leave shall, on demand, be given advance payment of the wages for half the period of the leave, and the wages for the wage period immediately preceding such leave. The wages for the remaining , half period of such leave shall be payable to him along with the wages for the first wage period after he resumes duty.
