Section 14 in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
14. Payment of wages for period of earned leave.
(1)An employee proceeding on earned leave shall, on demand, be given advance payment of the wages for half the period of the leave, and the wages for the wage period immediately preceding such leave. The wages for the remaining , half period of such leave shall be payable to him along with the wages for the first wage period after he resumes duty.(2)The wages for the period of sickness leave shall be payable to the employee along with his wages for the first wage period after he resumes duty.
