Section 80(3) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(3)if on leave on private affairs under sub-rule (3) or on leave on medical certificate under the first proviso to sub-rule (2) (i) of F.R. 81-B, to leave salary' equal to half of amount specified in sub-rule (1) or sub-rule (2) above as the case may be subject to a maximum of Rs. 750;
