Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 51 in The U.P. Co-operative Societies Employees Service Regulations, 1975

51.

An employee shall be eligible for casual leave to the extent of not more than 14 days in a calendar year. Not more than seven days' casual leave will be granted at a time to an employee. Casual leave shall not be combined with any other leave. Unveiled casual leave shall lapse at the end of the calendar year.