Section 5(2)(ix) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(ix) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975

(ix)Every order sanctioning earned leave issued by the competent authority in respect of government servant subordinate to him shall indicate the balance of earned leave at the credit of the government servant concerned at the time.

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State of Uttar Pradesh - Subsection

Section 5(2)(ix) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975