Section 90 in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 90 in The U.P. Fundamental Rules

90.

Subject to the condition that the leave-salary of a government servant shall in no case exceed his average pay, leave-salary, except as otherwise provided in this rule, is subject to the monthly minima shown in the following table when leave is taken or extended out of India elsewhere than in Pakistan, Ceylon, Nepal or Burma.

Half average	Quarter average
	Outside Asia	In Asia	Outside Asia	In Asia
	£	Rs.	£	Rs.
	25	250	12 ½	125

Exception - The minimum rates of leave-salary prescribed in this rule shall not apply to a government servant recruited on or after January 1, 1936.Audit instruction regarding Rule 90The words "average pay" occurring in Fundamental Rule 90 should be interpreted in terms of Fundamental Rule 9 (2) and not taken as the pay which the non-gazetted government servant would draw in the permanent post held substantively by him at the time of taking leave, if this pay be more than the average pay.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Section

Section 90 in The U.P. Fundamental Rules

90.