Section 53(1)(i) in The U.P. Fundamental Rules

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State of Uttar Pradesh - Subsection

Section 53(1)(i) in The U.P. Fundamental Rules

(i)the amount of subsistence allowance may be increased by a suitable amount, not exceeding 50 per cent of the subsistence allowance admissible during the period of first three months, if, in the opinion of the said authority, the period of suspension has been prolonged for reasons to be recorded in writing, not directly attributable to the government servant;

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State of Uttar Pradesh - Subsection

Section 53(1)(i) in The U.P. Fundamental Rules