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[Cites 0, Cited by 0] [Section 81B(3)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(3)(xiv) in The U.P. Fundamental Rules

(xiv)In all cases in which Government servants may have, before the commencement of these rules, availed of leave on private affairs under Fundamental Rule 81-B and Subsidiary Rule 157-A, the period of leave so availed of shall be taken into account in arriving at the amount of leave on private affairs admissible under this sub-rule. For this purpose, the Government servant shall be deemed to have earned the leave on private affairs, not exceeding three hundred and sixty five days, under the provisions of these rules, from the date of their continuous service, whether in a temporary or a permanent capacity. If leave in excess of three hundred and sixty five days has been taken by a Government servant before the application of this sub-rule in his case, the minus balance shall be waived and no further leave shall be earned by him. In other cases where a Government servant has availed of leave in excess of the leave admissible on the date but not exceeding the limit of three hundred and sixty five days, it shall be adjusted against the leave on private affairs that will be earned by him subsequently.]