Section 81B(3)(xiii) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 81B(3)] [Section 81B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81B(3)(xiii) in The U.P. Fundamental Rules

(xiii)No leave may be granted under this sub-rule unless the authority competent to sanction leave has reason to believe that the Government servant will return to duty on its expiry or unless it is included in leave preparatory to retirement;

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State of Uttar Pradesh - Subsection

Section 81B(3)(xiii) in The U.P. Fundamental Rules