(5)the leave granted to temporary government servants does not extend beyond the period the appointment is likely to last:-(a)guards of all departments in permanent employ;(b)executive government servants in the Police Department enrolled under any Act of the Legislature;(c)head warders, warders and orderlies of the Jail Department, and guards, warders, dressers and compounders of lunatic asylums inclusive of female servants;(d)subordinates of the Forest Department including range clerks but excluding other clerks;(e)Syces in the Animal Husbandry Department;(f)and employee in the government Press, whether on fixed pay or at piece rates;(g)subordinates employed in government laboratories;(h)subordinates employed on the working of government machinery;(i)peons and other government servants serving the Tarai and Bhabar;(j)tindals, regulation beldars and boatmen employed by Irrigation Department at Canal head works and at torrent crossings on the Eastern Yamuna Canal; also subordinates employed along the main Sarda Canal and the Deoha Bahgul Feeder Canal;(k)excise peons;(l)members of the U.P. Fire Service, and(m)all other government servants whose duties involve handling of dangerous machinery, explosive materials, poisonous gases and drugs etc. or who are obliged to perform hazardous tasks.(This rule comes into force with effect from April 1, 1979).Notes - (1) The grant of hospital leave is subject to the condition that leave salary is not additional to, but inclusive of the benefits to which the employee may be entitled under section 4 (1) (d) of the Workmen's Compensation Act, 1923.
