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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Uttar Pradesh - Subsection

Section 100(a) in The Subsidiary Rules

(a)If the medical committee is unable to say with certainty that the government servant will never again be fit for service in India, leave not exceeding twelve months in all may be granted. Such leave should not be extended without further reference to a medical committee.