Section 105(5)(ii) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 105(5)(ii) in Rules under the United Provinces Excise Act, 1910

(ii)It is founded that applications for extension of leave are fairly common. On general grounds, it is desirable to discourage requests for extension of leave. Leave should not, as a rule, be applied for piecemeal. Excise Inspectors will, ordinarily be expected to make up their minds in the beginning about the total length of leave they require. Extensions of leave result in serious inconvenience and tend to cause much dislocation of work. Unless special circumstances exist, applications for extension will be refused except when the extension of leave is requested on medical grounds. When extension is desired for reasons of health, such applications must invariably be accompanied by a proper medical certificate. Similarly, applications for the initial grant of leave for reasons of health should also be supported by medical certificate.

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State of Uttar Pradesh - Subsection

Section 105(5)(ii) in Rules under the United Provinces Excise Act, 1910