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[Cites 0, Cited by 0] [Section 157A(1)] [Section 157A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 157A(1)(viii) in The Subsidiary Rules

(viii)if a Government servant is on leave on the last day of half year he can be allowed by the authority competent to sanction leave to avail of the earned leave to be credited in his leave account on the first day of the following half year of the calendar year provided that he has reason to believe that the Government servant shall return to duty on the expiry of his leave;