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[Cites 0, Cited by 0] [Section 81B(1)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(1)(i) in The U.P. Fundamental Rules

(i)Earned Leave of thirty one days shall be credited in advance, in the leave account of every Government servant, in two half yearly instalments, in each calendar year. Sixteen days earned leave shall be credited on the first day of January and fifteen days earned leave on the first day of July of every calendar year;