Section 24 in The U.P. Higher Education Services Commission (Group "C" And "D" Employees) Services Regulations, 2000
24. Leave, leave allowances, officiating pay, fee and honorarium. -
(1)Except as otherwise provided in these regulations all matters relating to leave, and leave salary shall be regulated in the manner laid down in the leave rules applicable to the Government servants of like status and all amendments thereto together with all explanations and clarification issued, from time to time, shall mutatis mutandis, apply.(2)Grant of pay including officiating pay and additional pay, special pay, honorarium, compensatory allowances, subsistence allowances and the acceptance of fees shall be regulated on the same terms and conditions as are applicable to the Government servants of the same status under the U.R Financial Handbook, Volume II, Parts II to IV.(3)Except as expressly provided in these rules, the provisions of the U.P. Fundamental and Subsidiary Rules contained in the Financial Handbook, Volume II, Parts II to IV and travelling allowance rules contained in Financial Handbook, Volume III, shall mutatis mutandis, apply.Note. - The corresponding authorities competent to exercise powers under the said Financial Handbooks for purpose of these regulations shall be such as the Government may, by order, determine, from time to time.
