Section 80(2) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(2)No leave may be granted under this rule, unless the authority competent to sanction leave is satisfied that there is a reasonable probability that the Government servant will be fit to return to duty on the expiry of the leave applied for. (See also Subsidiary Rule 87).Medical CertificateSubsidiary Rules (Ch, IX, Rule 87). - Medical Officers must not recommend the grant of leave in any case in which there appears to be no reasonable prospect that the Government servant concerned will ever be fit to resume his duties. In such cases the opinion that the Government servant is permanently unfit for Government service should be recorded in the Medical Certificate.Form of Medical Certificate. - As prescribed under Subsidiary Rule 95, Ch. IX).Signature of applicant I after careful personal examination of the case, hereby certify that Sri/ Smt/Km............whose signature is given above is suffering from...........The symptoms of the disease now present are.........In my opinion the cause of the disease is.............The duration of the disease reckoned to this date is........and the outline of the previous history of his disease ascertained from......is as follows-I consider that a period of absence from duty of Sri/Smt./Km., w.e.f. ............is absolutely necessary for the restoration of his/her health.Maternity LeaveSubsidiary Rule (Ch. XIII, Rule 153). - Maternity leave on full pay which a female Government servant, whether permanent or temporary, may be drawing on the date of proceeding on such leave may be granted to her by the head of the department or by a lower authority to whom power may be delegated in this behalf subject to the provisos mentioned at the end of this rule for a period which may extend-
