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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(i) in The U.P. Co-operative Societies Employees Service Regulations, 1975

(i)The maximum period of earned leave which can accumulate shall be as perelevant rules applicable to State Government employee from time to time. Not more than six weeks earned leave will ordinarily be taken at one time, but for special reasons earned leave upto 90 days may be allowed by the leave sanctioning authority.