Section 4 in The U.P. Government Servants (Employment Leave) Rules, 2003
4. Application.
- Unless otherwise provided, these rules shall be applicable to such permanent Government servant who has completed at least five years of service after having been confirmed in the service he belongs to and who is appointed on a post in a Government department of the State Government of Uttar Pradesh other than the post belonging to an All India Service, but these rules shall not be applicable to such category of Government servants of the following departments as are mentioned in the brackets against each of them-(a)Medical, Health and Family Welfare Department (Medical Staff, Para-Medical Staff and Technical Staff).(b)Medical Education Department (Teaching Staff, Medical Staff, Para-Medical Staff and Technical Staff).(c)Technical Education Department (Teaching Staff, Library Staff and Laboratory Staff).(d)Higher Education Department (Teaching Staff, Library Staff, Sports Staff and Laboratory Staff).(e)Basic and Secondary Education Department (Teaching Staff and Library Staff).(f)Home (Police) Department (Non-Ministerial Category).(g)Government servants placed under probation.(h)Such Government servants who are under suspension or against whom prosecution or disciplinary proceedings are pending.
