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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(4) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010

(4)No pay and allowances are admissible during the period of extra ordinary leave and the period spent on such leave shall not count for increment:Provided that where the Competent Authority is satisfied that sanction of extra ordinary leave was necessitated on account of illness or any other reason beyond the control of officer or employee, he may direct that the period of extraordinary leave would count for increment.