Section 154(9) in U.P. Fundamental Rule 56 (Amendment and Validation) Act, 1975
(9)Leave earned by Temporary Service [See U.P. Subsidiary (First Amendment) Rules 1992.]Earned Leave [See amended Rules-81B (1)]Leave on Medical Certificate: - A Government servant to whom his S.R. applies may also be granted leave on medical certificate not exceeding four months in all during his entire temporary service. Such leave can be given only on production of a certificate from such medical authority as the Governor may by general or special order specify in this behalf and for a period not exceeding that recommended by such medical authority.Leave on Private affairs [Rule 81-B (3) Amended]Extraordinary leave :A Government servant to whom this S.R. applies may be granted extraordinary leave in accordance with the provision of FR 85 where the post is likely to last till his return to duty, provided that duration of extraordinary leave on any one occasion shall not exceed the following limits;(i)Three months.(ii)Six months in cases where the Government servant has completed three years continuous service and his request for such leave is supported by a medical certificate as required under this rule.(iii)Eighteen months when the Government servant has completed one year's continuous service and is undergoing treatment for pulmonary tuberculosis or leprosy.(iv)Twenty-four months subject to a maximum limit of thirty-six months in all, during entire temporary service whether the leave is required for the purpose of pursuing studies in India or abroad certified to be in the public interest provided that-
