Section 52 in The U.P. Co-operative Societies Employees Service Regulations, 1975
52.
(i)The maximum amount of earned leave accruing to an employee shall be one-eleventh of the employee's duty period, calculated as one day for every eleven days of duty.(ii)The maximum period of earned leave which can accumulate shall be 120 days. Not more than six weeks' earned leave will ordinarily be taken at one time, but for special reasons, earned leave up to 90 days may be allowed by the leave sanctioning authority.(iii)An employee on earned leave will draw leave salary equal to his average monthly pay drawn during the preceding ten months besides dearness allowance and other allowances, if any, admissible to him.(iv)It shall be at the discretion of the appointing authority to pay salary for equal number of days of earned leave surrendered by an employee provided that no salary shall be given where the leave left to the credit of an employee is less than 30 days on the preceding 30th June. For calculating the salary in lieu of leave, the rate of pay drawn in the month of June last shall apply.
