Section 53 in The U.P. Co-operative Societies Employees Service Regulations, 1975
53. Extraordinary leave.
- (i) An employee may be allowed extraordinary leave which shall normally not exceed 90 days on one occasion and twelve months during the entire period of his service:Provided that three years' extraordinary leave may be allowed to an employee who is suffering from a disease requiring long term treatment such as T.B., if his leave application is accompanied by a certificate from a medical authority deemed competent for the purpose by the committee of management of the Co-operative society and the employee has exhausted all his earned and medical leave before he is allowed extraordinary leave.(ii)No pay and allowance shall be admissible during the period of extraordinary leave and the period spent on such leave shall not count for increment.
