Section 58 in The U.P. Co-operative Societies Employees Service Regulations, 1975
58.
(i)No leave under these regulations, can be claimed as a matter of right.(ii)In case of maternity leave or medical leave proper medical certificate shall be called for before grant of such leave:Provided that in case of medical leave not exceeding 15 days such certificate may be dispensed with at the discretion of the leave granting authority.(iii)When the exigencies of service so require, leave of any kind other than medical or maternity leave may be refused or revoked and the employee already availing such a leave may be recalled to duty on such revocation in which case he will be entitled to Travelling Allowance at ordinary rates.(iv)An employee whose continuous leave on medical grounds exceeds one month may be asked to produce a medical certificate from a Civil Surgeon or to have the medical certificate of his medical attendant countersigned by the Civil surgeon. In case the employee fails to furnish the certificate from the Civil Surgeon or fails to get his medical attendant's certificate countersigned by the Civil Surgeon, the employee may be refuse leave on medical grounds and his absence in such a case may be treated as unauthorised.
