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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(2) in The U.P. Government Servant's Conduct Rules, 1956

(2)If A, the superintendent of an office, proceeds on leave, B, the senior most assistant in the office, will be given a chance to officiate. If A proceeds on leave, after entering into an arrangement with B for a share in the officiating allowance. A and B both would commit a breach of the rule.]