Section 154(9)(ii) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

[Cites 0, Cited by 0] [Section 154(9)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(9)(ii) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(ii)Six months in cases where the Government servant has completed three years continuous service and his request for such leave is supported by a medical certificate as required under this rule.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 154(9)(ii) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975