Section 81B(1)(c) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(1)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(1)(c) in The U.P. Fundamental Rules

(c)if in any year he does not avail himself of the vacation in terms of Subsidiary Rules 145 and 146, the earned leave admissible to him shall not be subject to any reduction.

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State of Uttar Pradesh - Subsection

Section 81B(1)(c) in The U.P. Fundamental Rules