Section 154(6) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(6)Except as mentioned below, leave salary during such leave shall be equal.(a)For the first four months of any period of such leave including a period of such leave granted in Clause (5) of this rule, to average pay, and(b)For the remaining period of any such leave to half average pay, or at the Government servants option, for a period of not exceeding the period of average pay which would otherwise be admissible to him to average pay :Provided...............to whom W/M Comp Act, applies.
