Section 80(4) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(4)if an extraordinary leave, to no leave salary.Explanation. - For the purpose of this rule, 'average pay' means the monthly pay earned during the ten complete months immediately preceding the month in which the leave commences, and whose such ten complete months have not elapsed since the date of joining the service average pay' means the average monthly pay earned during the complete month immediately preceding the month in which the leave commences.Governor's Orders Regarding F.R. 87-A
