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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(10) in The U.P. Government Servants (Employment Leave) Rules, 2003

(10)During the period of Employment Leave, the seniority of the concerned Government servant shall remain unaffected but he shall not be entitled for promotion. In case the persons junior to him have been promoted, the granting of notional promotion to him may be considered on his reversion from Employment Leave.