Section 81B(4)(iv) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(4)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(4)(iv) in The U.P. Fundamental Rules

(iv)No leave may be granted under this rule unless the authority competent to sanction leave has reason to believe that the government servant will return to duty on its expiry.

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State of Uttar Pradesh - Subsection

Section 81B(4)(iv) in The U.P. Fundamental Rules