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[Cites 0, Cited by 0] [Section 81B(1)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(1)(d) in The U.P. Fundamental Rules

(d)vacation may be taken in combination with or in continuation of any kind of leave under these rules, provided that the total duration of vacation and earned leave is taken in combination with, or in continuation of other leave or not, shall not exceed the amount of earned leave admissible to him at a time under clause (ii) of this rule except when it is taken for obtaining higher technical qualifications in which case the limit shall be two hundred and seventy days.