Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 202 in The Subsidiary Rules

202.

(a)Rule 201 should not be read as precluding the treatment as casual leave of absence from duty before or after leave granted under the rules, so long as such absence is due to reasons involving no evasion of the rules in regard to the matters above specified, as for instance, when it is necessitated by-
(1)detention in plague camps on the way to rejoin, or
(2)orders not to attend office in consequence of the presence of infectious disease in the family or household of the person concerned.
(b)Casual leave necessitated by reasons of the nature specified in clause (a) will be exclusive of and in addition to the casual leave that may be ordinarily granted under rule 201 and paragraph 90 of the Manual of Government Orders, Volume I, and it may be granted in combination with ordinary leave.
(c)Casual leave in the circumstances specified in clause (a) may be granted by the head of the office on the certificate of a medical or public health officer up to-
(1)the actual period of detention in a plague camp; or
(2)a period not exceeding 21 days or in exceptional circumstances not exceeding 30 days.
(d)Any leave necessary for quarantine purposes in excess of the period mentioned in clause (c) above shall be treated as ordinary leave.
Note - (1) The total period for which a government servant may be asked to desist from attending office on account of the presence of an infectious disease in his family or household is indicated in the table below :
  Name of disease When the patient is removed to hospital, or hasdied, or when the government servant himself has left thepatient (i.e. when the source of infection has ceased to exist)   When the patient is treated at home (i.e. when the governmentservant is constantly exposed to the source of infection) andnone of the events mentioned in column 2 occurs
  1 2   3
1. Small-pox Period of exclusion shall be from the date ofcommencement of the illness until one or other of the abovementioned events takes placeplus(a) 16 days or (b) 7days after vaccination or revaccination to the satisfaction ofthe medical officer of health.   Period of exclusion shall be throughout theillness of the patient until 16 days after the last scab on thepatient has separated, the contacts having been vaccinated orrevaccinated meanwhile to the satisfaction of the medicalofficer of health.
2. Scarlet fever Period of exclusion shall be from the date ofcommencement of the illness until one or other of the abovementioned events takes placeplus14 days.   Period of exclusion shall be throughout theillness of the patient till 14 days after all abnormal dischargehave ceased.
3. Cholera Period of exclusion shall be from the date ofcommencement of the illness until one or other of the abovementioned events takes placeplus5 days, prophylacticinoculation having been done in the mean while.   Period of exclusion shall be throughout theillness of the patient till 5 days after the patient is declaredfit, prophylactic inoculation having been done in he mean while.
4. Cerebrospinal meningitis. Period of exclusion shall be from the date ofcommencement of the illness until one or other of the abovementioned events takes placeplusone week or untilthroat wabs are negative, if found to be a carrier.   Period of exclusion shall be throughout theillness of the patient till one week after the patient isdeclared fit and well.
5. Diphtheria Period of exclusion shall be from the date ofcommencement of the illness until one or other of theabovementioned events takes placeplus10 days.   Period of exclusion shall be throughout theillness of the patient till 10 days after the patient isdeclared fit.
6. Enteric fever. Period of exclusion shall be from the date ofcommencement of the illness or until one or other of theabovementioned events takes placeplus21 days,prophylactic inoculation having been done in the meanwhile.   Period of exclusion shall be throughout theillness of the patient till 14 days after the patient isdeclared fit and well, prophylactic inoculation of the contactshaving been done in the meanwhile.
  NOTE- In this case, quarantine leave will be grantedonly to those government servants who are required to handlefoodstuffs and drinks in the discharge of their official duties.
7. Plague Period of exclusion shall be from the date ofcommencement of the illness or until one or other of theabovementioned events takes placeplus10 days,prophylactic inoculation having been done in the meanwhile.   Period of exclusion shall be throughout theillness of the patient until he is declared fit, prophylacticinoculation having been done in the meanwhile.
8. Typhus Period of exclusion shall be from the date ofcommencement of the illness until one or other of theabovementioned events takes placeplus21 days, delousinghaving been done in the meanwhile.   Period of exclusion shall be throughout theillness of the patient till 21 days after the patient isdeclared fit and well.
(2)A substitute may be allowed with the sanction of the authority competent to fill the post if vacant for an absentee, who is prohibited from attending his duties on account of some infectious disease in his family, and whose duties cannot be arranged for without prejudice to his pay, provided that the absence does not exceed 30 days and the pay of the absentee does not exceed Rs. 100 a month.