Section 5(2)(vii) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

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State of Uttar Pradesh - Subsection

Section 5(2)(vii) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(vii)A government servant on leave on the last day of a half year shall be entitled to avail of the earned leave to be credited in his leave account on the first day of the following half year of the calendar year, subject to the condition that the authority competent to sanction leave has reason to believe that the government servant shall return to duty on its expiry.

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State of Uttar Pradesh - Subsection

Section 5(2)(vii) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975