Section 81B(3)(vi) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(3)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(3)(vi) in The U.P. Fundamental Rules

(vi)The credit of leave on private affairs under clauses (i) and (ii) above shall be reduced by one-tenth of the period of extraordinary leave availed of during the previous half year subject to a maximum of fifteen days.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 81B(3)(vi) in The U.P. Fundamental Rules