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State of Uttar Pradesh - Section

Section 35 in The Subsidiary Rules

35.

Any leave, other than disability leave, admissible under the Fundamental Rules, may be granted to a non-gazetted government servant by the authority whose duty it would be to fill up his post if it were vacant, or such other competent authority mentioned in Part IV of this volume.[See note 2 below rule 66 of the U.P. Fundamental Rules]