Section 51(1)(b) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1)(b) in The U.P. Fundamental Rules

(b)If he is deputed for duty in Europe or his deputation elsewhere is declared by the Government to be under quasi-European conditions, and if he is not sent from India for the purpose of his deputation, or having been so sent includes a period of leave within the period of his absence from India, he shall receive throughout his deputation three-fourth of the pay which he would have drawn if he had remained on duty in India.

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State of Uttar Pradesh - Subsection

Section 51(1)(b) in The U.P. Fundamental Rules