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[Cites 0, Cited by 0] [Section 161A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 161A(2) in The Subsidiary Rules

(2)to a total amount not exceeding two months during the period of deputation. No substitute shall be appointed to fill the vacancy caused by the leave.Note - In the case, of assistant teachers appointed on or after January 1,1936, their half average pay shall continue to be calculated in the manner prescribed for assistant teachers appointed before that date