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State of Uttar Pradesh - Section

Section 200A in The Subsidiary Rules

200A.

The government servants specified below belonging to Garhwal-Bhabar Government Estates and under the administrative control of the Deputy Commissioner, Garhwal, may at his discretion, be allowed recess leave on full pay for one month between May and October every year subject to the following conditions:
(1)that they serve all the year round in Garhwal-Bhabar Government Estates.
(2)that their work can be arranged for without extra cost, and
(3)that this leave is not prefixed or affixed to any other kind of leave:
(i)Clerks 2,
(ii)Peons (including Jamadar and Chain bearers) 6,
(iii)Pound Keepers 4,
(iv)Forest Guards 2, and
(v)Lekhpals 4.