Section 154(11) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(11)Other Important Leave Rules :F.R. 55. - (1) Leave may not be granted to a Government servant under suspension.F.R. 60. - (2) Leave is earned by duty only. For purpose of this rule a period spent in foreign service counts as duty if contribution towards leave salary is paid on account of such period.F.R. 65 (b). - A Government servant who is dismissed or removed from service, but is reinstated on appeal or revision, is entitled to count his former service for leave.F.R. 67. - Leave cannot be claimed as right. It is on the direction of the authority empowered to grant it. That authority is fully empowered to refuse it if the exigencies of the public service so require.F.R. 68. - Sunday or other recognized holidays may be prefixed to leave or affixed to leave or joining time subject to such conditions and under such circumstances as the Governor may by rule or order prescribe.F.R. 69. - A Government servant during leave may not take any service or accept any employment without obtaining the previous sanction of the appointing authority.F.R. 69 (2) (b) (2). - A Government servant is on duty during a duly authorised course of instruction or training.F.R. 70. - A Government servant is liable to be recalled to duty before expiry of his leave but all such orders should state whether the return to duty is optional or compulsory. In the former case, the Government servant is not entitled to get any concession from Government and in the latter case he is entitled, under certain circumstances to travelling allowance for joining his duty under Rule 51 of the Financial Hand Book, Volume III, and the Government servant will be treated on duty from the date on which he starts for the station where he has to report himself for duty.F.R. 73. - A Government servant who remains absent after the end of his leave is entitled to no leave salary for the period of such absence and that period will be debited against his leave account as though it were leave on half average pay, unless his leave is extended by the Government wilful absence from duty after the expiry of leave may be treated as misbehaviour for the purpose of Rule 15.Audit Instruction Regarding Rule 73 :Fraction of a day should not appear in the leave accounts. Fractions below ½ should be ignored and those of ½ or more should be reckoned as one day.F.R. 76. - A leave account shall be maintained for each Government servant.F.R. 82. - (b) Vacation counts as duty.F.R. 99-A. - If a Government servant whose leave is governed by F.R. 81-B, or subsidiary Rule 157-A, applies for earned leave within three months of return from vacation, either taken along or combined with earned leave a further spell of earned leave should not save in most exceptional circumstances be granted if the total combined period of earned leave applied for and the vacation and earned leave admissible at a time under the proviso to sub-rule (1) of F.R. 81-N governed by sub-rule (1) of subsidiary Rule 157-A. S.R............... 154.A Government servant whose work requires him to be present at his station for a period of the vacation is not considered to have availed himself of the vacation if he has not been absent from the station except on duty for more than fifteen days of the vacation. Every such Government servant should, immediately after the close of the vacation furnish a certificate in the form and according to the procedure prescribed in Note 2 under S.R. 146.Note-2I certify that I was detained on duty from.......to during the vacation of the school/college of the year.............under the order of (Name of higher authority) communicate in his letter No...............dated................Sign, of the Government servant.DesignationCountersignedSign, of the Higher authority Designation.Para 90(iii) of Manual of Government orders.Sunday or closed holidays which precede a period of casual leave or come at the end of...................may be permitted to be prefixed and/or suffixed to such leave at the discretion of the sanctioning authority who should ensure that by the grant of this permission normal work is not dislocated and this facility is not abused (G.O. No. 8/2/69). Dated 8.9.1969.Medical leave :Rule No. 96-(a). - Where the leave is for a period of one month or less and the incapacity is not due to definite injury the authority competent to sanction leave may at its discretion, secure a second medical opinion, by requesting the Civil Surgeon to have the applicant physically examined. Should it decide to do so; it must arrange for the second medical examination to be made on the earliest possible date after the date on which the first medical opinion was given.
