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

State of Uttar Pradesh - Subsection

Section 5(6) in The U.P. Government Servants (Employment Leave) Rules, 2003

(6)The Government servant may be allowed to retain his pre-allotted official residential accommodation during the period of Employment Leave. For this purpose, he shall be required to pay the standard rent for the first three months and thereafter the rent at the prevailing market rate shall be paid by him.