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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(ii) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(ii)An employee who absents himself from duty without leave or overstays beyond his leave, except under circumstances beyond his control for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowances for the period of such absence or over-stay, and shall further be liable to such disciplinary action as may be imposed on him under the circumstances.