Section 89(2) in The U.P. Fundamental Rules

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State of Uttar Pradesh - Subsection

Section 89(2) in The U.P. Fundamental Rules

(2)Except during the first four months of any period of leave on average pay, leave salary is subject to the monthly maxima shown in the following table:

Average	Half average	Quarter average
Outside Asia	In Asia	Outside Asia	In Asia	Outside Asia	In Asia
£	Rs.	£	Rs.	£	Rs.
150	1,500	75	750	60	600

Note - The maximum of average pay does not apply to a government servant serving in a vacation department during a period of leave on average pay equivalent to a month for each year since his last leave during which he has not availed himself of the vacation, and to a proportionate fraction of a month during which he has taken a part only of the vacation: provided that, in the case of a government servant who is transferred with leave to his credit from a non-vacation to a vacation department, the Government shall decide, on the first occasion on which he takes leave after such transfer, the period not exceeding four months for which the maximum limit of leave salary shall not be applied to him.Order of the Governor regarding Rule 89(2)The note below this rule is not meant to give any additional advantage but is intended to be a restrictive exception to the rule. A government servant is not entitled to the concession mentioned in that note in addition to the concession granted by the rule itself but only to the drawing of full pay for a period equivalent to one month for each year since the last leave taken during which vacation has not been enjoyed.Order of the Governor regarding Rules 89 and 90For the purpose of applying the rupee limits of leave salary in rules 89 and 90 when a portion of the leave salary is paid in sterling, the latter should be converted into rupees at the rate of 1s. 6d. to the rupee.Audit instructions regarding Rule 89

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State of Uttar Pradesh - Subsection

Section 89(2) in The U.P. Fundamental Rules