Section 30 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
30. Leave, leave allowances, officiating pay, fee and honoraria.
(1)Except as otherwise provided in these rules, all matters relating to leave, and leave salary shall be regulated in the manner laid down in the leave rules applicable to the Government servants of like status and all amendments thereto together with all explanations and clarifications issued from time to time shall mutatis mutandis apply.(2)Grant of pay, including officiating pay and additional pay, special pay, honorarium, compensatory allowances, subsistence allowances and the acceptance of fees shall be regulated on the same terms and conditions as are applicable to the Government servants of the same status under the U.P. Financial Hand Book, Volume II, Parts II to IV.(3)Except as expressly provided in these rules, the provisions of the U.P. Fundamental and Subsidiary Rules contained in the Financial Hand Book, Volume II, Parts II to IV and travelling allowance rules contained in Financial Hand Book, Volume III, shall mutatis mutandis apply.Note. - The corresponding authorities competent to exercise powers under the said Financial Hand Book for purposes of these rules, shall be such as Government may, by order, determine from time to time.
