Section 5(16) in The U.P. Government Servants (Employment Leave) Rules, 2003
(16)A Government servant who is on Employment Leave may resign from the Government service at any time during the period of Employment Leave in accordance with the provisions of the Uttar Pradesh Government Servants Resignation Rules, 2000, as amended from time to time. A Government servant who is on Employment Leave and who has completed the required length of qualifying service for the purpose of pension may seek voluntary retirement from Government service at any time during the period of Employment Leave which shall be considered in accordance with the standing orders of the Government regarding voluntary retirement.
