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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The U.P. Government Servants (Employment Leave) Rules, 2003

(2)State Government in case of Government servants belonging to Group A' and Group' B' posts and the Head of the Department in case of Government servants belonging to Group C' and Group 'D' posts will be empowered to sanction/disallow the Employment Leave.