Section 51(1)(a) in The U.P. Fundamental Rules

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1)(a) in The U.P. Fundamental Rules

(a)If he is deputed for duty in Europe or his deputation elsewhere is declared by the Government to be under quasi-European conditions and if he is sent from India for the purpose of his deputation and does not include any leave within the period of his absence from India, he shall receive-for the first month of his absence from India, the pay which he would have drawn if he had remained on duty in India, for the second month of such absence, eleven-twelfths of such amount, for the third month of such absence, five-sixths of such amount, for the fourth month of such absence, three-fourths of such amount, for the fifth to tenth months of such absence, two-thirds of such amount, and thereafter three-fourths of such amount.

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State of Uttar Pradesh - Subsection

Section 51(1)(a) in The U.P. Fundamental Rules