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State of Uttar Pradesh - Section

Section 410 in The General Rules (Civil), 1957

410. Register of Casual Leave.

- Every authority which grants casual leave shall cause a register of such leave to be maintained for (1) Gazetted Officers and (2) ministerial officers in the following form. This register shall be regularly examined by inspecting officers :
Names and designation of the official Leave taken during the year
14, 13, 12, 11, 10, 9, 8, 7, 6, 5, 4, 3, 2, 1
Mr. AMr. B 6/1, 7/1, 8/7, 9/7 ... ... ... ...... ...3/2, 3/3, 4/3 ... ... ... ... ... ... ...